BAI RUKHMANI Vs. KESHAVLAL RANCHHOD

JUDGEMENT

(1.) The only question that arises on this appeal is whether in Gujarat daughters succeeding to the non-technical Stridhan of their mother take joint interests with rights of survivorship, or several interests.

(2.) Under the law as established in this Presidency they would take absolute interests and according to the decision in Bulakhidtis V/s. Keshavlal (1881) I.L.R 6 Bom 85 those interests would be several.

(3.) The appellant seeks to escape from this position by reliance on the decision of the Privy Council in Raja Ghelikani Venhayyamma Garu's case (1902) L.R. 29 I.A. 156.