TUKARAM VITHU SHEDGE Vs. YESU MARUTI KORE

JUDGEMENT

(1.) This appeal raises an important question of law as to whether a gift by a Hindu widow of property inherited by her from her husband is valid on account of the consent of the next reversioner.

(2.) The plaintiff sues as the adopted son of Vithu Ganu to recover possession of the property alienated by his widow defendant No. 1 by way of gift in favour of her son-in-law with the consent of her daughter defendant No. 2.

(3.) The learned Subordinate Judge held that the consent of the daughter was not proved, that the gift made even with the consent of the reversioners was not binding on the adopted son and, therefore, allowed the plaintiff's suit setting aside the gift by the widow in favour of her son-in-law.