AIR 2017 SUPREME COURT 4604 ::(2017) 2 MarriLJ 112 ::(2017) 2 WLC(SC)CVL 675 ::(2017) 2 CLR 907 (SC) ::(2018) 1 HinduLR 225 ::(2018) 1 CivLJ 562 ::2017 (9) SCC 325 ::(2017) 4 RecCivR 676 ::(2017) 11 Scale 567 ::(2017) 4 CurCC 439 ::AIR 2018 SC (Civil) 333 ::2018 (129) ALR SOC 39 (SC) ::(2017) 5 Cal HN 136 ::(2017) 3 Guj LH 343 ::(2018) 1 ICC 653 ::(2018) 1 MPLJ 635 ::(2018) 2 Mah LJ 288 ::(2018) 1 Mad LW 706 ::(2017) 4 JLJR 134 ::(2018) 1 Raj LW 242 ::(2017) 4 Pat LJR 149 ::(2017) 6 AndhLD 147 ::(2017) 180 AllIndCas 223 (SC)

Supreme Court Of India

(From : Punjab and Haryana)*

Hon'ble Judge(s): A. K. Sikri, Ashok Bhushan , JJ

Hindu Succession Act (30 of 1956) , S.8, S.4— Hindu Widows Remarriage Act (15 of 1856) , S.2— [since repealed] - Son's estate dying intestate - Remarriage of defendant (mother of deceased son) prior to 1956 - Effect on right to inherit - Succession Act of 1956 overrides provisions of Act of 1856 which states that widow loses any right in property of her husband or lineal descendants on remarriage - Succession opened in year 1972 - Defendant being Class-I heir of Schedule, shall inherit property excluding others - Even after re-marriage, defendant shall continue to be mother of deceased son born from her first husband - Remarriage of defendant-mother is no bar to her succeeding as heir to her son. AIR 1976 SC 2595, Followed. (Para 11 12 13 15) .....