AIR 2016 SUPREME COURT 139 ::2016 (1) ALJ 523 ::2016 (1) ABR 559 ::(2016) 1 WLC(SC)CVL 387 ::(2016) 1 CLR 243 (SC) ::(2016) 1 MarriLJ 123 ::(2016) 1 HinduLR 410 ::(2016) 2 CivLJ 603 ::(2016) 1 All RentCas 37 ::(2016) 1 CivilCourtC 301 ::(2016) 1 RecCivR 668 ::(2015) 13 Scale 643 ::(2016) 1 CurCC 83 ::AIR 2016 SC (Civil) 635 ::(2016) 2 All WC 1363 ::(2016) 115 All LR 457 ::(2016) 2 Cal HN 74 ::(2016) 1 ICC 862 ::(2016) 1 Mad LW 909 ::(2016) 1 Mad LJ 449 ::(2016) 2 AndhLD 73 ::(2016) 2 Raj LW 1099 ::2015 (16) SCC 46 ::(2016) 159 AllIndCas 222 (SC)

Supreme Court Of India

Hon'ble Judge(s): Ranjan Gogoi, N. V. Ramana , JJ

(A) Insurance Act (4 of 1938) , S.39— Rights of nominee - Insurance amount received by nominee/wife - Such amounts constitute the entitlement of all legal heirs of deceased. (Para 15) Annotation Reference AIR 1985 AP321 - Nominee's right to Provident Fund - Is right simplictor to receive PF. 1995 AIHC 2439 - Nominee of a member of Co-operative Society - Whether owner of premises. 2007 (3) Civil CC 464 (P and H) - Insurance amount - Right of nominee to claim and to file declaratory suit. AIR 1991 Calcutta 128 - Safety locker - Rights of nominee. (B)Hindu Law - Existence of Joint family - Inference of - Fact that family was living together peacefully at time of demise of karta; continuance of such common residence for almost 7 years after purchase of the suit property - There was no discord between parties and there was peace and tranquility in whole family - Can be taken as evidence of existence of joint family. (Para 16) (C)Hindu Law - Hindu widow is not coparcener in HUF of her husband - Therefore, cannot act as karta of HUF. Hindu Succession Act (30 of 1956) , S.6— ....