Madras High Court
T.R. Sundaram Aiyar vs Subbammal And Anr. on 5 February, 1915
Equivalent citations: 29IND. CAS.23
JUDGMENT
1. No authority has been adduced to support the appellant's contention that any absolute alienation of joint family property to a maintainance-holder in lieu of maintainance is necessarily illegal: and in the present case we must accept the finding of the lower Appellate Court that the alienation by Exhibit I was not excessive or unreasonable in the circumstances in which it was made.
2. The second appeal is dismissed with costs.