KISAN TUKARAM TAKLE Vs. BAPU TUKARAM GHADLING

JUDGEMENT

(1.) WE think this case is governed by the decision in Vithappu V/s. Savitri (1910) I.L.R. 34 Bom. 510 : S.C. 12 Bom. L.R. 487, Daughters under the Hindu law inheriting from their father take an absolute interest, and if there is no division, they take as tenants-in-common and not as joint tenants. There was, therefore, no question in this case of taking by survivorship. The appeal is dismissed with costs.