AIR 1926 LAHORE 677(2)

Lahore High Court

Hon'ble Judge(s): Jai Lal , J

Hindu Law - Gift - Deed not Specifying shares nor laying conditions as to future enjoyment-Donees members of joint family - Joint tenancy is not created. Where the deed of gift does not specify the shares of the donees, and beyond stating that the land is gifted to the two donees who are members of the joint Hindu family, does not in any way lay down any conditions as to the future enjoyment of the property: Held; that the gift does not create a joint tenancy so as to entitle one donee to succeed to the rights of the other by right of survivorship on the death of the latter : Case Law considered.