K.S. Hegde, J. - (1.) This is a reference made by the Income-tax Appellate Tribunal, Bombay Bench "C", under Section 26(3A) of the Gift-tax Act,1958. The question referred for the opinion of this Court is :
(2.) " Whether, on the facts and in the circumstances of the case, the provisions of the Gift-tax Act are attracted in respect of the sum of Rs. 70,000 thrown into the hotchpotch of the assessee's joint family by the assessee
(3.) The assessment year with which we are concerned in this case is 1964-65, the relevant accounting period being the year ended on March 31, 1964. The assessee is sought to be assessed as an individual.;