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Judgment
1 paragraphs · 75 words
1.
A mother cannot compel a partition so long as the sons remain united but if a partition takes place between the sons, she is entitled to a share equal to that of a son in the co-pecuniary property. There is no qualification of this provision, and the fact that she is already in possession of property sufficient for her maintenance does not affect her right to a share equal to that of a son.