LexTEJ BHAN (D) THROUGH LR. & ORS. versus RAM KISHAN (D) THROUGH LRS. & ORS.
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[2024] 12 S.C.R. 500 : 2024 INSC 945 Tej Bhan (D) Through Lr. & Ors. v. Ram Kishan (D) Through Lrs. & Ors. (Civil Appeal No. 6557 of 2022) 09 December 2024 [Pamidighantam Sri Narasimha and Sandeep Mehta, JJ.] Issue for Consideration Clarity and certainty in the interpretation of Section 14 of the Hindu Succession Act, 1956. Headnotes† Hindu Succession Act, 1956 – s.14 – Clarity and certainity in interpretation: Held: This Court noticed that while following Tulsamma, the subsequent decisions in Thota Sesharathamma, Masilamani Mudaliar and Shakuntala Devi have made passing observations about the discordant note in the case of Karmi, Bhura and Gumpha but they have not been clearly and categorically overruled – Perhaps this is the reason why the subsequent decisions consistently followed the idea in Karmi and enunciated different principles in the subsequent decisions of Gumpha, Sadhu Singh and that perspective continued on its own strength – This Court having realised that there are a large number of decisions which are not only inconsistent with one another on principle but have tried to negotiate a contrary view by distinguishing them on facts or by simply ignoring the binding decision – This Court is of the view that there must be clarity and certainty in the interpretation of Section 14 of the Act – In view of the above, the Registry is directed to place the order of this Court along with the appeal paper book before the Hon’ble Chief Justice of India for constituting an appropriate larger bench for reconciling the principles laid down in various judgments of this Court and for restating the law on the interplay between sub-section (1) and (2) of Section 14 of the Hindu Succession Act. [Paras 23, 24 and 25] Case Law Cited V. Tulasamma & Ors. v. Sesha Reddy (Dead) by LRs [1977] 3 SCR 261 : (1977) 3 SCC 99; Karmi v. Amru (1972) 4 SCC 86; [2024] 12 S.C.R. 501 Tej Bhan (D) Through Lr. & Ors. v. Ram Kishan (D) Through Lrs. & Ors. Sadhu Singh v. Gurdwara Sahib Narike & Ors [2006] Supp. 5 SCR 799 : (2006) 8 SCC 75; Gulwant Kaur v. Mohinder Singh [1987] 3 SCR 576 : (1987) 3 SCC 674; Thota Sesharathamma v. Thota Manikyamma [1991] 3 SCR 717 : (1991) 4 SCC 312; Balwant Kaur v. Chanan Singh & Ors. [2000] 3 SCR 61 : (2000) 6 SCC 310; Shakuntala Devi v. Kamla (2005) 5 SCC 390; Jupudy Pardha Sarathy v. Pentapati Rama Krishna [2015] 14 SCR 374 : (2016) 2 SCC 56; V. Kalyanaswamy v. L. Bakthavatsalam [2020] 9 SCR 619 : (2021) 16 SCC 543; Bhura and Ors. v. Kashiram [1994] 1 SCR 16 : (1994) 2 SCC 111; Gaddam Ramakrishnareddy and Ors. v. Gaddam Ramireddy and Anr. [2010] 11 SCR 656 : (2010) 9 SCC 602; Jagan Singh (Dead) through LRs. v. Dhanwanti and Anr. [2012] 2 SCR 303 : (2012) 2 SCC 628; Shivdev Kaur (Dead) by LRs. and Ors. v. RS Grewal [2013] 5 SCR 267 : (2013) 4 SCC 636; Ranvir Dewan v. Rashmi Khanna and Anr. [2017] 13 SCR 542 : (2018) 12 SCC 1; Jogi Ram v. Suresh Kumar and Ors. [2022] 9 SCR 766 : (2022) 4 SCC 274; Mangal Singh and Ors. v. Rattno (Dead) by LRs. and Anr. [1967] 3 SCR 454 : AIR 1967 SC 1786; Seth Badri Prasad v. Smt. Kanso Devi [1970] 2 SCR 95 : (1969) 2 SCC 586; Jaswant Kaur v. Major Harpal Singh (1989) 3 SCC 572; C. Masilamani Mudaliar and Ors. v. Idol of Sri Swaminathaswami Swaminathaswami Thirukoil and Ors [1996] 1 SCR 1068 : (1996) 8 SCC 525; Gumpha v. Jaibal [1994] 1 SCR 901 : (1994) 2 SCC 511; Bhoomireddy Chenna Reddy v. Bhoospalli Pedda Verrappa [1996] Supp. 9 SCR 332 : (1997) 10 SCC 673; ; Nazar Singh v. Jagjit Kaur [1995] Supp. 5 SCR 162 : (1996) 1 SCC 35; Santosh & Ors. v. Smt Saraswathibai & Anr [2007] 12 SCR 375 : (2008) 1 SCC 465; Munni Devi Alias Nathi Devi (D) v. Rajendra Alias Lallu Lal (D) [2022] 3 SCR 876 : (2022) 17 SCC 434; Kallakuri Pattabhiramswamy (D) Through LRs v. Kallakuri Kamaraju & Ors, 2024 INSC 883 – referred to. List of Acts Hindu Succession Act, 1956. List of Keywords Section 14 of Hindu Succession Act, 1956; Disposition of property in favour of hindu female. 502 [2024] 12 S.C.R. Digital Supreme Court Reports Case Arising From CIVIL APPELLATE JURISDICTION: Civil Appeal No. 6557 of 2022 From the Judgment and Order dated 07.08.2013 of the High Court of Punjab & Haryana at Chandigarh in RSA No. 2897 of 1986 Appearances for Parties Dhruv Mehta, Sr. Adv., Sachin Jain, Ajay Kumar Agarwal, Ms. Nishi Sangtani, Vishal, Mrs. Subhadra Dwivedi, Rajiv Ranjan Dwivedi, Advs. for the Appellants. Sunil K. Mittal, Anshul Mittal, Archit U
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