JANGLUBAI SHIVAPPA Vs. JETHA APPAJI MARWADI

JUDGEMENT

(1.) The question of Hindu law on this second appeal relates to the succession to the stridhan of an unmarried female, the competing claimants in the case being her maternal grand- mother and her father's mother's sister.

(2.) The Subordinate Judge, in whose Court the suit was filed by the maternal grand-mother, decided it in her favour and awarded the claim.

(3.) The District Judge, on appeal, has reversed the Subordinate Judge's decree, holding that the father's mother's sister, as a pitru-bandhu of the propositus, is entitled to succeed in preference to the maternal grand-mother, because the latter, being a matri-bandhu, can come in only in default of pitru-bandhus.