BHIMACHARYA VENKATACHARYA Vs. RAMACHARYA BHIMACHARYA

JUDGEMENT

(1.) The question of Hindu law in this Second Appeal is, when a married Hindu woman dies, leaving no issue, and the competition for heirship to her stridhan is between her husband and a son by another wife of the latter, who is entitled to the property-the husband or the step-son of the woman?

(2.) The case is governed by the Mitakshara law.

(3.) Both the Courts below have decided the question in favour of the husband; and the step-son of the deceased woman has preferred this Second Appeal.