AIR 2001 KARNATAKA 453 ::2001 AIR - Kant. H. C. R. 2384 ::(2003) 1 MarriLJ 301 ::(2002) 1 HinduLR 237 ::(2001) ILR (Kant) 4574 ::2002 (1) ICC 54 ::2001 (6) KantLJ 373

Karnataka High Court

Hon'ble Judge(s): K. L. Manjunath , J

(A) Hindu Succession Act (30 of 1956) , S.25— Disqualification of murderer - Inheritance - Finding of Criminal Court that claimant was not murderer and deceased committed suicide - Nothing produced before Civil Court to prove that deceased did not commit suicide - Decree of trial Court granting share of property of deceased to claimant - Not erroneous. (Para 10) (B) Hindu Succession Act (30 of 1956) , S.25— Inheritance - Disqualification of murderer - Wood "murder" - Has to be construed in liberal sense and not in technical sense as defined in S. 300, Penal Code. (Para 10) (C) Insurance Act (4 of 1938) , S.39— Life Insurance Policy - Death claim - Settlement of in favour of father of deceased - Challenge as to by husband - Admission of husband himself that father was nominee - Husband cannot claim disbursement of amount in his favour - Decree passed against LIC erroneous. (Para 10) .....