Madras High Court
Manickam Pillai vs Ramalinga Pillai And Ors. on 21 August, 1905
Equivalent citations: (1906)ILR 29MAD120
JUDGMENT
1. The reversioner had nothing to sell. The right of a presumptive reversionary heir under the Hindu Law is no more than a spes successionis or expectancy of succeeding to the property. This has been clearly ruled by Privy Council in Bahadur Singh v. Mohor Singh I.L.R. 24 All. 94. Such an expectancy cannot be transferred under Section 6 of the Transfer of Property Act Narasimham v. Madavrayulu 13 M.L.J. 323.
2. We dismiss the second appeal with costs.