AIR 1988 KARNATAKA 139 ::(1988) 1 HinduLR 46 ::1988 (1) DMC 136 ::(1988) 24 Reports 5 ::ILR 1987 Kant 3590

Karnataka High Court

Hon'ble Judge(s): M. P. Chandrakantaraj Urs, K. B. Navadgi , JJ

Hindu Adoptions and Maintenance Act (78 of 1956) , S.4, S.7, S.8, S.12— Hindu Succession Act (30 of 1956) , S.14, S.6— Hindu widow of Mitakshara Coparcener adopting child after 1956 - No plea of partition between H.U.F. Properties after death of coparcener - Adoption relates back to the death of coparcener and adopted child entitled to share of his father coparcener in H.U.F. properties @page-Kant140Adoption by widow will be adoption not only to herself but also to her husband and adopted son is deemed to be member of family of deceased husband.AIR 1972 SC 1401 Rel. on. (Para 12 13 14 15 16 19 20 21 22 24 28) .....