BHAGWANIA Vs. GILLI

JUDGEMENT

(1.) THE short question for determination in this appeal is, whether the property of a Hindu female dying intestate would, under clause (a) of sub -section (1) of section 15 of the Hindu Succession Act, devolve on her son or daughter from a previous husband, or upon the heirs of the husband under clause (b).

(2.) THE facts, in brief are as follows :

(3.) THE only question that arises in this appeal is as to who is the preferential heir under section 15 of the Hindu Succession Act. Sub -sections (1) and (2) of the section, so far as relevant, read :