KRISHNAMURTHI VASUDEORAO DESHPANDE Vs. DHRUWARAJ
LAWS(SC)-1961-5-17
SUPREME COURT OF INDIA (FROM: BOMBAY)
Decided on
May 05,1961
KRISHNAMURTHI VASUDEORAO DESHPANDE
Appellant
VERSUS
DHRUWARAJ
Respondents
Cited Judgements :-
SHRIPAD GAJANAN SUTHANKAR VS. DATTARAM KASHINATH SUTHANKAR [LAWS(SC)-1974-3-4] [REFERRED]K R RAMACHANDRA RAO VS. COMMISSIONER OF WEALTH TAX [LAWS(MAD)-1962-8-29] [REFERRED TO]
BABGONDA RAMGONDA PATIL VS. ANNA NEMGONDA PATIL [LAWS(BOM)-1966-11-3] [REFERRED TO]
UNION OF INDIA VS. MAHENDRA [LAWS(RAJ)-1991-2-4] [REFERRED TO]
HIRABAI WIFE OF HARJI INGALE VS. BABU MANIKA INGALE [LAWS(BOM)-1980-2-23] [REFERRED TO]
UKHARDU KONDU PATIL VS. VITHAL TUKARAM CHAUDHARI [LAWS(BOM)-2005-3-75] [REFERRED TO]
LATA BABURAO MANE VS. RAMACHANDRA BALASAHEB [LAWS(SC)-2014-11-53] [REFERRED TO]
MAHADEO GOPAL MONE VS. RAMESHWAR SADASHIV MONE [LAWS(BOM)-1967-6-1] [REFERRED TO]
ARJUN SINGH VS. VIRENDRA NATH [LAWS(ALL)-1955-5-8] [REFERRED TO]
CONTROLLER OF ESTATE DUTY VS. K NARASAMMA [LAWS(APH)-1979-11-16] [REFERRED TO]
KISAN SHORAM LEVA VS. HARI TOTARAM [LAWS(BOM)-1973-8-7] [REFERRED TO]
COMMISSIONER OF WEALTH TAX ANDHRA PRADESH HYDERABAD VS. N V NARENDRANATH MASULIPATNAM [LAWS(APH)-1964-11-7] [REFERRED TO]
REVABAI VS. SITARAM [LAWS(MPH)-1983-11-2] [REFERRED TO]
CONTROLLER OF ESTATE DUTY VS. BASANTI BAI LATE [LAWS(RAJ)-1994-3-11] [REFERRED TO]
DHANI DEVI AND JHAVERMAL VS. CONTROLLER OF ESTATE DUTY [LAWS(RAJ)-1971-11-25] [REFERRED TO]
RAMALINGAM VS. PUNITHAVALLI AMMAL [LAWS(MAD)-1963-9-22] [REFERRED TO]
LAXMAN TUKARAM VS. BENDRABAI TUKARAM KARWATE [LAWS(BOM)-2005-3-98] [REFERRED TO]
CONTROLLER OF ESTATE DUTY VS. RADHEY SHYAM [LAWS(RAJ)-1996-5-60] [REFERRED TO]
NANDAPPA PARAMANNA VS. SHIDGOUDA NINGAPPA [LAWS(KAR)-1964-3-6] [REFERRED TO]
HOUSABAI SADASHIV JAVAK VS. BHAGIRTHIBAI [LAWS(BOM)-2024-3-17] [REFERRED TO]
NIVRUTTI S/O KUSHABA BINNAR VS. SAKHUBAI W/O KERU JORVAR [LAWS(BOM)-2009-1-179] [REFERRED TO]
CONTROLLER OF ESTATE DUTY VS. NARASAMMA ESTATE OF LATE SMT K [LAWS(APH)-1979-11-1] [REFERRED TO]
PUNITHAVALLI AMMAL VS. MINOR RAMALINGAM [LAWS(SC)-1970-3-29] [REFERRED TO]
HEERA LAL VS. BOARD OF REVENUE [LAWS(RAJ)-2001-2-94] [REFERRED TO]
NIVRUTTI KUSHABA BINNAR VS. SAKHUBAI KERU JORVAR [LAWS(BOM)-2009-1-98] [REFERRED TO]
K PUNNAIAH VS. K LAKSHMI NARASAMMA [LAWS(APH)-1981-12-23] [REFERRED TO]
JUDGEMENT
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(1.)This appeal, on certificate under Art. 133 of the Constitution, raises the question whether Dhruvraj, respondent, on his adoption, divests the defendants-appellants of the properties of his adoptive father and grand-father.
(2.)The facts giving rise to this question are as follows: Bandegouda, father of the respondent, died in 1882, pre-deceasing his father Narasappagouda, who died later in 1892. Bandegouda left his widow Tungabai, who adopted Dhruvraj as her son on July 31, 1945.
(3.)Narasappagouda, on his death, left two daughters, Krishnabai and Shyamabai alias Chamavva. The two sisters succeeded to their father's property in equal shares. We are not now concerned with the share of Shyamabai, the respondent's suit with respect to it having been dismissed.
(2.)The facts giving rise to this question are as follows: Bandegouda, father of the respondent, died in 1882, pre-deceasing his father Narasappagouda, who died later in 1892. Bandegouda left his widow Tungabai, who adopted Dhruvraj as her son on July 31, 1945.
(3.)Narasappagouda, on his death, left two daughters, Krishnabai and Shyamabai alias Chamavva. The two sisters succeeded to their father's property in equal shares. We are not now concerned with the share of Shyamabai, the respondent's suit with respect to it having been dismissed.
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