Supreme Court - Daily Orders
Lokamani . vs Mahadevamma . on 7 December, 2018
Bench: A.K. Sikri, S. Abdul Nazeer
1
ITEM NO.52 COURT NO.3 SECTION IV-A
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). 684/2016
(Arising out of impugned final judgment and order dated 07-09-2015
in RFA No. 58/2014 passed by the High Court Of Karnataka At
Bengaluru)
LOKAMANI . & ORS. Petitioner(s)
VERSUS
MAHADEVAMMA & ORS. Respondent(s)
Date : 07-12-2018 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE A.K. SIKRI
HON'BLE MR. JUSTICE S. ABDUL NAZEER
For Petitioner(s) Mr. Shanth Kumar Mahale, Adv.
Mr. Abdul R., Adv.
Mr. Rajesh Mahale, AOR
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
There is a conflict of opinion of two Division Bench Judgments in this Court i.e. Prakash vs. Phulavati, (2016) 2 SCC 36 and Danamma @ Suman Surpur vs. Amar, (2018) 3 SCC 343 with regard to interpretation of Section 6 of the Hindu Succession Act, 1956 as amended by Hindu Succession (Amendment) Act of 2005. Signature Not Verified
In view thereof, this matter has to be heard by a Bench of Digitally signed by ASHWANI KUMAR Date: 2018.12.11 three 17:38:16 IST Reason: Judge. Learned counsel for the respondent has drawn our attention to Order VI Rule 2 of the Supreme Court Rules, 2013 as 2 per which the matter is to be referred to Hon'ble the Chief Justice and it is for Hon'ble the Chief Justice to constitute a Bench for hearing the matter.
We accordingly direct the Registry to place the matter before Hon'ble the Chief Justice for constitution of the Bench.
(ASHWANI THAKUR) (RENU DIWAN) COURT MASTER (SH) ASSISTANT REGISTRAR