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Jupudy Pardha Sarathy v. Pentapati Rama Krishna and Ors. - (06 Nov 2015)

Widow has right to be ‘maintained’ on property

MANU/SC/1292/2015

Family

Hearing an appeal against a High Court order stating that a life estate vested in the widow of the deceased became her absolute property under Section 14 of the Hindu Succession Act, 1956, the Supreme Court upheld the same. It noted that as no challenge arose against the arrangement in the deceased husband’s will, his widow would continue to enjoy the property in lieu of maintenance. Further, the right granted in the will, pertaining to use of other facilities, had become absolute under Section 14 of the Act, 1956.

Relevant : R.B.S.S. Munnalal and Ors. v. S.S. Rajkumar and Ors. MANU/SC/0400/1962 Thota Sesharathamma v. Thota Manikyamma MANU/SC/0621/1991 Section 14 Hindu Succession Act, 1956 Act

Tags : WIDOW   MAINTENANCE   ABSOLUTE OWNER   ESTATE  

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