REGENT COMPUTRONICS PVT. LTD.

PARMESHWARI Appellant

V/S

SANTOKHI Respondents

Referred Judgements :-

BLACK-CLAWSON INTERNATIONAL LTD. V. PAPIERWERKE WAL-DHOF-ASCHAFFENBURG AG [REFERRED TO]
GADDAM VENKAYAMMA V. GADDAM VEERAYYA [REFERRED TO]
MARUDAKKAL V. ARUMUGHA GOUNDAR [REFERRED TO]
AMAR SINGH V. SEWA RAM [REFERRED TO]
GUMMALAPURA TAGGINA MATADA KOTTURUSWAMI VS. SETRA VEERAWA [REFERRED TO]
CHINTI VS. DAULTU [REFERRED TO]
GOSTHA BEHARI BERA VS. HARIDAS SAMANTA [REFERRED TO]
ANATH BANDHU SEN MONDAL VS. CHANCHALA BALA DASI [REFERRED TO]
S KANTHIMATHINATHA PILLAI VS. VAYYAPURI MUDALIAR [REFERRED TO]
RAM AYODHYA MISSIR VS. RAGHUNATH MISSIR [REFERRED TO]
JANKI KUER VS. CHHATHU PRASAD [REFERRED TO]
HARAK SINGH VS. KAILASH SINGH [REFERRED TO]

JUDGEMENT

(1.) THE significant question of law before this Full Bench on a reference has been succinctly formulated in the following terms: -

(2.) ON appeal, the judgment and decree above -mentioned was affirmed by the first appellate Court. The second appeal came up before my learned brother Jain, J. , who referred the question _to a Larger Bench in view of the conflict of authority on the point. The Division Bench before which the matter was placed, directed that the issue was of such significance that it should be finally settled by a Full Bench.

(3.) SECTION 14 of the Hindu Succession Act, around which necessarily the controversy revolves, is in the following terms: -

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PARMESHWARI Vs. SANTOKHI

Referred Judgements :-

JUDGEMENT

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