JAGADAMBAL Vs. SARASWATHI AMMAL

JUDGEMENT

(1.) THE question that arises in this appeal is whether in the case of competition between a dasi daughter and married daughters to succeed to the estate of her mother, the former would exclude the latter.

(2.) THE relevant facts necessary for appreciating the question of law raised in this case may be stated. The following pedigree may usefully be referred to.

(3.) IN Mayne's Hindu law the principles governing the said case are stated as follows: