MANICKAM PILLAI Vs. RAMALINGA PILLAI

JUDGEMENT

(1.) THE reversioner had nothing to sell. THE right of a presumptive reversionary heir under the Hindu Law is no more than a spes successionis or expectancy of succeeding to the property. This has been clearly ruled by Privy Council in Bahadur Singh V/s. Mohor Singh I.L.R. 24 All. 94. Such an expectancy cannot be transferred under Section 6 of the Transfer of Property Act Narasimham V/s. Madavrayulu 13 M.L.J. 323.

(2.) WE dismiss the second appeal with costs.