AIR 1914 LAHORE 81 ::(1914) Pun LR(149) 85 ::(1914) 22 Ind Cas 646

Lahore High Court

Hon'ble Judge(s): Rattigan, Beadon , JJ

(A) Custom (Punjab) - Succession - Presumption of collaterals in fourth degree of deceased having preferential right of succession to daughter exists. The collaterals in the fourth degree of a deceased sonless proprietor would presumbly have a preferential right to succeed to his property, and it would be for the daughter of the daceaped and her sons to prove affirmatively a special custom entitling them to succeed in preference to the callaterals. (B) Custom (Punjab) - Daughter-in-law of deceased proprietor is entitled to maintenance only. The daugher-in-law of a deceased proprietor cannot as such claim a life-estate in his property upon his death. She is only entitled to maintenance.