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JUPUDYPARDHASARATHY vs. PENTAPATI RAMA KRISHNA AND OTHERS

SCR Citation: [2015] 14 S.C.R. 374
Year/Volume: 2015/ Volume 14
Date of Judgment: 06 November 2015
Petitioner: JUPUDYPARDHASARATHY
Disposal Nature: Appeal Dismissed
Neutral Citation: 2015 INSC 834
Judgment Delivered by: Hon'ble Mr. Justice M.Y. Eqbal
Respondent: PENTAPATI RAMA KRISHNA AND OTHERS
Case Type: CIVIL APPEAL /375/2007
Order/Judgment: Judgment
1. Headnote

HINDU SUCCESSION ACT 2015— S.14(7) —  Right of Hindu female — If in a Will, suit property is given to wife by her husband to enjoy and hold the same by way of maintenance during her life time then by virtue of s.14(1) her limited right becomes absolute right to the suit property.

2. Case referred
3. Act
      No Data Found!!!!!
4. Keyword
  • Hindu Succession Act
  • 1956-s.14(1)-Right of Hindu female - If in a Will
  • suit property is given to wife by her C husband to enjoy and hold the same by way of maintenance during her life time then by virtue of s.14(1) her limited right becomes absolute right to the suit property.
5. Equivalent citation
    Citation(s) 2016 (2) SCC 56 = 2016 (2) Suppl. SCC 56 = 2015 (10) JT 599 = 2015 (10) Suppl. JT 599 = 2015 (12) SCALE 386