TAVVA VENKATA SUBBA RAO Vs. RANGA LAKSHMIKANTAMMA

JUDGEMENT

(1.) THE point of law raised in this Letters Patent Appeal against the decision of Madhavan Nair, J., in Second Appeal No. 144 of 1922, is a contention that, in a Hindu joint family, the father cannot dispose of his self-acquired property by will. No authority was cited before us for this contention. It is opposed to Mayne's exposition of Hindu Law : see paras. 276 and 417 of Mayne s. Hindu Law, 9 Bin., and to the principles underlying Alami V/s. Komu [1883] 12 Mad. 126, and Achutan Nayar V/s. Cheriotti Nayar [1899] 22 Mad. 9. It is not shown that the learned Judge has committed any error of law. We therefore dismiss this appeal with costs.