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Norman Macleod, Kt., C.J.—We think this case is governed by the decision in Vithappu v. Savitri I.L.R(1910) . 34 Bom. 510 : 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.