Gullapalli Krishna Das v. Vishnumolakayya Venkayya And Another

[Ed.: Hindu Succession Act, 1956 — Section 14(1) and (2) — Effect of on maintenance deed giving life-interest to widow — Point fully covered by V. Tulasamma v. Sesha Reddy, (1977) 3 SCC 99 — Plea for reconsideration rejected — No other law point raised or discussed — Hence the judgment not printed.]