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Judgment
5 paragraphs · 100 words
1.
The decision of the Subordinate Judge is correct. It is in accordance with the decision in Krishnamma v. Papa 4 M. H. C. R. 234 where it was
held that a daughter''s son was to be preferred to a brother''s son, on the ground that the ""heirs of the preceding karnam"" in Section 7 of Regulation
XXIX of 1802, mean his next of kin according to the order of succession of the several grades of legal heirs, and not heirs in the order of
succession to undivided divisible ancestral property.
2.
This appeal fails and is dismissed with costs.