AIR 1965 KERALA 220 ::1965 Ker LJ 202

Kerala High Court

Hon'ble Judge(s): T. C. Raghavan , J

Christians - Travancore - Syrian Christians - Succession - Daughter -Position before Travancore Christian Succession Act not different - Daughter given stridhanam - She is not entitled to any further right in property left by her mother or lather when a son is alive. Under the Travancore Christian Succession Act daughter who is given stridhanam, is not entitled to any further right in the property left by her father or mother it a son was alive. This position was the same even prior to the Christian Succession Act. 13 Trav LJ 354 (FB), Followed.(Para 3) The contention that the right the daughter loses on taking stridhanam is the right in the property of the father, and hence where the property belongs to the mother, who predeceases the father, she is entitled to her share in the mother's property, cannot be accepted.(Para 3)