T.D. Sugla J.
1. In this reference at the instance of the Commissioner of Wealth-tax Bombay City III, Bombay, the Tribunal has referred to this court following four questions as questions of law u/s 27(1) of the Wealth-tax Act, 1957 :
"(1) Whether, on the facts and in the circumstances of the case, it was correct for the Tribunal in law in holding that the assessee was not owner of the property, ''Ferreira Mansion'' on the valuation date, i.e., on March 31, 1957 ?
(2) Whether, on the facts and in the circumstances of the case, it was correct for the Tribunal in law in holding that the property at plots Nos. 14 and 15 at Sitaladevi Temple Road did not belong to the assessee on the valuation date, viz., March 31, 1957 ?
(3) Whether, on the facts and in the circumstances of the case, there was any trust in existence as on March 31, 1957, whereunder, the assessee had any life interest ?
(4) If the answer to question No. 3 is in the affirmative, whether the said interest of the assessee is an annuity exempt u/s 2(e)(iv) of the Wealth-tax Act for the assessment year 1957-58 ?"
2. The assessment year involved is the assessment year 1957-58. It is agreed between counsel appearing on the two sides that the first question is covered by this court''s judgment in the assessee''s own case in
3. Question No. 3 also, it appears to us, came up for consideration in the assessee''s own case in
4. In view of our answer to the third question, the fourth question does not survive and is, accordingly, not answered.
5. No order as to costs.