AIR 2007 SUPREME COURT 2369 ::2007 AIR SCW 4219 ::2007 (5) AIR Kar R 120 ::(2007) 2 MarriLJ 378 ::(2007) 2 WLC(SC)CVL 581 ::2007 (2) Marr LJ 378 ::(2007) 2 HinduLR 105 ::(2007) 3 CivilCourtC 342 ::2007 (5) SCC 561 ::(2007) 3 RecCivR 369 ::(2007) 8 Scale 502 ::(2007) 5 AllMR 909 (SC) ::2007 (4) All WC 3293 ::(2008) 1 Andh LT 28 ::(2007) MatLR 705 ::(2007) 6 Mad LJ 1423 ::2007 (4) Pun LR 197 ::(2007) 3 UC 1668 ::(2007) 4 Supreme 501 ::(2007) 3 ICC 691 ::(2007) 5 AndhLD 8

Supreme Court Of India

(From : 1991 (2) LJR 125) (PunjandHar)

Hon'ble Judge(s): Satya Brata Sinha, Markandeya Katju , JJ

(A) Evidence Act (1 of 1872) , S.57— Judicial notice - Custom - Court can take judicial notice - When custom has been repeatedly recognised by Courts - Proof thereof, not necessary. (Para 19) (B) Hindu Women's Rights to Property Act (18 of 1937) , S.3(4)— Hindu Law of Inheritance (Amendment) Act (2 of 1929) , S.3— (since repealed) Succession - Custom - Applicability - Zimindara custom amongst Sikh Jats of Punjab - Widow marrying with her husband's brother succeeds to co-widow in preference to collaterals - Custom recognised by Courts - Not expressly excluded by 1929 or 1937 Acts - Daughter of person dying intestate, therefore, gets excluded by customary law. (Para 28 25 31) (C) Hindu Women's Rights to Property Act (18 of 1937) , S.3(4)— Constitution of India , Art.133— Succession - Applicability of customary law - New plea that validity of customs must be judged on the touchstone of justice, equity and good conscience or that custom in question is not special or local custom - Cannot be raised for first time before S. C. (Para 26 27) .....