Arundava Ammal
v.
Gopala Krishna Pillai
(High Court Of Judicature At Madras)
No. | 17-11-1908
Advocates List
For the Appearing Parties -------
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE MILLER
HON'BLE MR. JUSTICE PINHEY
Eq Citation
4 IND. CAS. 1107
LQ/MadHC/1908/177
HeadNote
A) Transfer of Property Act, 1882 — S. 40 — Applicability — Partition of property — Transfer of property to a third person — Transferee having notice of plaintiff s claim for maintenance — Held, there is no apparent connection between the ownership of the land divided between the co-parceners and the obligations which were also divided between them — Therefore, S. 40 cannot be invoked — Hindu Law — Partition and its consequences — Maintenance — Maintenance of widow — Transfer of property to a third person — Transferee having notice of plaintiff s claim for maintenance — Applicability of S. 40 — Held, not applicable — Inheritance and Succession — Hindu Law — Partition and its consequences — Maintenance — Maintenance of widow — Transfer of property to a third person — Transferee having notice of plaintiff s claim for maintenance — Applicability of S. 40 — Held, not applicable — Hindu Law — Partition and its consequences — Maintenance — Maintenance of widow — Transfer of property to a third person — Transferee having notice of plaintiff s claim for maintenance — Applicability of S. 40