Supreme Court - Daily Orders
Hanmant Namdeo Jadhav vs Kashibai Namdeo Jadhav (Deceased) Thr. ... on 28 July, 2017
Bench: A.K. Sikri, Ashok Bhushan
ITEM NO.29 COURT NO.7 SECTION IX
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 23249/2016
(Arising out of impugned final judgment and order dated 25-02-2016
in SA No. 108/1993 passed by the High Court Of Bombay)
HANMANT NAMDEO JADHAV Petitioner(s)
VERSUS
KASHIBAI NAMDEO JADHAV (DECEASED)
THR. HER LRS & ORS. Respondent(s)
(IA No.56102/2017-CONDONATION OF DELAY IN REFILING and and IA
No.56101/2017-CONDONATION OF DELAY IN FILING and IA
No.56103/2017-EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT)
Date : 28-07-2017 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE ASHOK BHUSHAN
For Petitioner(s) Mr. Sudhanshu S. Choudhari, AOR
Ms. Surabhi Guleria, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
One of the questions raised in this petition as to whether the children will have any right of inheritance even if the marriage between the parties was not valid. This issue has already been referred to a large Bench in the case of Revanasiddappa & Anr. Vs. Malikarjun & Ors. reported in (2011) 11 SCC 1.
Issue notice.
Tag with Civil Appeal No. 2844 of 2011.
Signature Not VerifiedThe respondents are restrained from alienating the property.
Digitally signed by NEELAM GULATI Date: 2017.07.29 12:36:42 IST Reason: (ASHWANI KUMAR) (MALA KUMARI SHARMA) COURT MASTER COURT MASTER