1. There is a conflict of opinion in two Division Bench Judgments of this Court i.e. Prakash vs. Phulavati, (2016) 2 SCC 36 [LQ/SC/2015/1454] and Danamma @ Suman Surpur vs. Amar, (2018) 3 SCC 343 [LQ/SC/2018/130] with regard to interpretation of Section 6 of the Hindu Succession Act, 1956 as amended by Hindu Succession (Amendment) Act of 2005.
2. In view thereof, this matter has to be heard by a Bench of three Judge. Though we are sitting in combination of three Judge Bench, learned counsel for the respondent has drawn our attention to Order VI Rule 2 of the Supreme Court Rules, 2013 as per which the matter is to be referred to Honble the Chief Justice and it is for the Honble Chief Justice to constitute a Bench for hearing the matter.
3. We accordingly direct the Registry to place the matter before Honble the Chief Justice for constitution of the Bench.
