CHHUNI DEVI Vs. BIMLA

JUDGEMENT

(1.) THE plaintiff is in second appeal aggrieved against the judgment and decree passed by the Courts below, wherein it has been held that the plaintiff and the defendant inherit the estate of Rajinder in equal shares.

(2.) THE plaintiff is mother of deceased Rajinder, who died on 19.6.1989, whereas the defendant is the wife of said Rajinder married to him on 6.5.1989. It is the case of the plaintiff that since the defendant has re-married after the death of her husband, therefore, she is not entitled to inherit the estate of her husband. It has been held by the Courts below that Section 4 of the Hindu Succession Act, 1956 has an overriding effect and, therefore, she is entitled to succeed to the estate of her deceased husband. It may be noticed that Hindu Widows Remarriage Act, 1856 stands specifically repealed vide Central Act No. 24 of 1983. THErefore, the defendant has been rightly held to be entitled to inherit the estate of her deceased husband. No substantial question of law arises for consideration. Hence, the present appeal is dismissed.