Nataraja Pillai and Others vs Venkatachella Pillai

From the terms of the gift (Exhibit I) it would appear that the properties were given to the daughter and her husband from niece love and

affection. There is nothing there to indicate that the property given to the son-in-law was given in consideration of past service or that to the

daughter for her maintenance, she being in an indigent state. Though these claims are now set up in support of the gift, they are not substantiated by

any trustworthy evidence. The son-in-law not being an illatom son-in-law has, therefore, not the shadow of a right to the property, and the

alienation to him must be held invalid. And so in the case of the daughter, as no authority is cited to us allowing the father of a married daughter to

bestow undivided family property on her even for maintenance.

The second appeal fails and is dismissed with costs.