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KIZHAKKE VATTAKANDIYIL MADHAVAN (DEAD) THR. LRS. vs. THIYYURKUNNATH MEETHAL JANAKI AND ORS

SCR Citation:	[2024] 4 S.C.R. 383
Year/Volume:	2024/ Volume 4
Date of Judgment:	09 April 2024
Petitioner:	KIZHAKKE VATTAKANDIYIL MADHAVAN (DEAD) THR. LRS.
Disposal Nature:	Appeal Allowed

Neutral Citation:	2024 INSC 287
Judgment Delivered by:	Hon'ble Mr. Justice Aniruddha Bose
Respondent:	THIYYURKUNNATH MEETHAL JANAKI AND ORS
Case Type:	CIVIL APPEAL /8616/2017
Order/Judgment:	Judgment

1. Headnote

Hindu Widow’s Remarriage Act, 1856 – s. 2 – Rights of widow in deceased husband’s property to cease on remarriage – Wife contracted a second marriage after the death of the first husband – Son born from the second marriage filed suit for partition claiming...

3. Act

Hindu Widow’s Remarriage Act, 1856 (15 of 1856)

4. Keyword

Hindu Widow’s Remarriage
Partition
Title or interest over the property
Validity of the lease deed
Valid conveyance
Legitimate right
Deed of conveyance

KIZHAKKE VATTAKANDIYIL MADHAVAN (DEAD) THR. LRS. vs. THIYYURKUNNATH MEETHAL JANAKI AND ORS

1. Headnote

2. Case referred

3. Act

4. Keyword