AIR 2000 SUPREME COURT 3529(2) ::2000 AIR SCW 3214 ::(2000) 2 MarriLJ 571 ::(2000) WLC(SC)CVL 718 ::(2001) 2 CivLJ 357 ::(2000) 4 RecCivR 609 ::(2000) 6 Scale 115 ::(2000) 3 CurCC 339 ::(2000) 41 All LR 94 ::(2001) 2 ICC 400 ::(2000) 3 SCJ 341 ::2000 (7) SCC 409 ::(2000) 5 Supreme 739 ::(2000) 9 JT 516 (SC)

Supreme Court Of India

(From : Karnataka)*

Hon'ble Judge(s): Ajay Prakash Misra, Ruma Pal , JJ

(A) Civil P.C. (5 of 1908) , S.100— Finding of fact - Gift deed - Claim by widow and daughter of deceased donor that son of deceased who was only coparcener had consented to the gift deed in favour of daughter - Concurrent findings by lower Courts about lack of consent by coparcener - Finding based on some evidence - High Court not entitled to reassess evidence and arrive at different conclusion - Moreso, when claim of widow was that properties gifted away were self-acquired properties of deceased and, therefore, it could not be claimed that son of deceased had consented to gift of such property on basis that it was coparcenary property. R. S. A. No. 116 of 1981, D/- 1-8-1991 (Kant), Reversed. (Para 15) (B) Hindu Law - Gift of ancestral property -@page-SC3530Validity - No conclusion by High Court as to whether gift of property in question to his daughter by donor was within reasonable limits or in fulfilment of antenuptial promise made on occasion of settlement of terms of daughter's marriage - Deed of gift held, was impermissible under Hindu Law. (Para 17) (C) Hindu Law - Gift of ancestral property - Made by donor to his daughter - Found to be invalid - Donor dying....