AIR 1917 PRIVY COUNCIL 12

Privy Council

(FROM OUDH)

Hon'ble Judge(s): Lord Buckmaster, Lord Wrenbury, Ameer Ali , JJJ

*(A) Hindu Law-Joint family-Whether self-acquisitions were kept separate should be judged from circumstances. While it is possible that a member of the joint family should make separate acquisition, and keep moneys and property so acquired as his separate property, yet the question whether he has done so is to be judged from all the circumstances of the case. 29 All. 244 P. C. Ref.(Para 14) *(B) Hindu Law-Joint family-Self-acquisition shown associated with joint family funds-Inference of blending-Association of earnings of persons who are not members does not destroy the value of the inference. If the association of the separate earnings of a member of a joint family in the account of joint family is found to be sufficient evidence of their being blended, the mere fact that other moneys @page-PC13 belonging to persons who are not members, were there also, would not necessarily destroy the value of the inference.(Para 15) *(C) Hindu Law-Separate earnings and joint property earnings entered in one account book-No separate account shown-Blending of separate earnings with joint property income would be inferred-Other evidence considered. ....