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Supreme Court Of India

Hon'ble Judge(s): Arun Mishra, S. Abdul Nazeer, M. R. Shah , JJJ

Hindu Succession Act (30 of 1956) , S.6(1)(a) Proviso Expln.1— (substituted By The Hindu Succession (amendment) Act (39 of 2005)) - Devolution of interest in coparcenary property - Right of daughter - Amended provisions of S. 6(1)(a) treated daughter as coparcener in same manner as son by birth with same rights in coparcenary property and liabilities - Since coparcenary right is given by birth, an antecedent event, provisions will operate on and from date of Amendment Act and and it is not necessary that father coparcenar should be living on date of amendment i.e. 9.9.2005 - In case living coparcener dies after 9.9.2005, inheritance is not by survivorship but by intestate or testamentary succession as provided in S.6(3) - Now daughter can claim partition which is a necessary concomitant of the coparcenary. Interpretation of statutes - legislative intent. (2016) 2 SCC 36, Overruled.(2018) 15 SCC 662, Overruled.(2018) 3 SCC 343, Partly Overruled. (Para 129) Section 6 deals with devolution of interest in coparcenary property of a joint Hindu family governed by the Mitakshara law. The originally enacted provision of section 6 excluded the rule of succession concerning Mitakshara coparcenary property. It provided the interest of a coparcener male Hindu who died after the commencement of Act of 1956,....