AIR 2005 KARNATAKA 422 ::2005 AIR - Kant. H. C. R. 2435 ::2005 AIR KAR R 1894 ::2005 A I H C 4179 ::(2006) 1 MarriLJ 387 ::(2006) 1 HinduLR 184 ::(2005) ILR (Kant) 5736 ::2006 (2) Civ LJ 626 ::(2005) 4 RecCivR 694 ::(2005) 33 All Ind Cas 946 (Kar) ::(2005) 3 Rec Civ R 799 ::(2005) ILR (Kant) 3293 ::2006 (1) Marri LJ 299 ::2006 (1) Civil LJ 145 ::2005 (5) Kant LJ 66 ::2005 (33) All Ind Cas 946 ::2005 (3) KCCR 2053 ::2005 (3) Cur CC 595 ::2005 (3) Civil Court Cases 472 ::2005 (2) Hindu LR 606 ::2005 (2) DMC 567 ::(2006) 1 ICC 410 ::(2006) 38 AllIndCas 280 (KAR) ::2006 (38) AllIndCas 280

Karnataka High Court

Hon'ble Judge(s): V. G. Sabhahit , J

Hindu Succession Act (30 of 1956) , S.24, S.4— Remarrying widows - Whether can inherit as widows - For disqualification widow should have remarried when the succession opens and succession would open on the death of husband - On date on which husband died the defendant-widow was not remarried - Defendant-widow held, entitled to succeed to suit properties - S. 4 of 1956 Act overrides provisions of S. 2 of Hindu Widow Remarriage Act, 1856. (Para 10)