AIR 1992 SUPREME COURT 704 ::1992 AIR SCW 340 ::(1991) 2 LS 14 ::(1992) 1 MahLR 29 ::(1991) RevDec 370 ::1991 (2) UJ (SC) 585 ::1991 UJ(SC) 2 585 ::(1991) 45 DLT 182 ::(1991) 2 HinduLR 270 ::1992 ( ) CivilCourtC 49 ::1991 (4) SCC 383 ::1991 (2) All CJ 1219 ::1991 (3) CurCC 198 ::(1992) 1 Mad LJ 5 ::(1991) 3 SCR 714 (SC) ::1992 (1) LandLR 88 ::(1991) 3 JT 522 (SC)

Supreme Court Of India

(From: (1977) 1 Mad LJ 207 = AIR 1977 NOC59)

Hon'ble Judge(s): N. M. Kasliwal, K. Ramaswamy , JJ

(A) Succession Act (39 of 1925) , S.74— Will - Construction - Disposition in Will that after lifetime of testator and his wife properties shall be enjoyed by his daughter and after he it should go to her (daughter's) male children - Daughter of testator gets only a life estate under the Will. (Para 3) (B) Constitution of India , Art.136— New plea - Appeal raising question whether under disputed Will daughter of testator gets life estate or absolute estate - Plea of benefit of S.14 of Hindu Succession Act - Not raised before lower Courts or even in special leave petition - Same not allowed to be raised for first time in arguments. Hindu Succession Act (30 of 1956) , S.14— (Para 4) .....