Report No. 110

8.9. Inconvenience.-

The inconvenience of succession to a single individual taking place under different laws, according as his lands lie in different territories, has been pointed out in another learned article1.

1. R.S. Venkatachari in 1974 KLT (Journal) 42-48.

8.9A. Madras case of 1978.-

In a Madras case of 1978, the matter was considered at some length but, with respect, the judgement does not satisfactorily clarify the position. It was held that the Christian Succession Act of Travancore was a law "corresponding" to the Indian Succession Act, 1925. However, at the same time, it was held that the Act did not stand repealed by section 29(2), because by its very terms, that provision did not cover this particular enactment1.

1. D. Chelliah Nadar v. Lalitabai, AIR 1978 Mad 65 (Kailasam, C.J. and Balasubramanian, J.).