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Judgment
4 paragraphs · 80 words
1.
We think the case quoted by the Subordinate Judge at I. L. R. 14 M 149 Nallanna v. Ponnal, is sufficient authority for holding that a daughter's
daughter is a bandhu on the principle laid down that consanguinity may be recognized as the basis of title to succession in the absence of
preferential male heirs, Minakshi was a direct relation by blood to her grandfather through her mother his daughter.
2.
The second appeal therefore fails and is dismissed.