AIR 1915 ALLAHABAD 409 ::AIR(1) 1915 Allahabad High Court 786

Allahabad High Court

Hon'ble Judge(s): Richards , C.J. AND Banerji , J

Hindu Law - Succession-"Bandhu" means" "sapinda of different gotra"-Grandfather's great-grandson's daughter's son is not bandhu under Mitakshara. The word "bandhu" under the Hindu law means a "sapinda" who belongs to a different gotra, that is to say, a "bhinna gotra sapinda. " Therefore for the bandhu-relationship to exist it is essential that the person claiming to be the bandhu and the last owner must have been sapindas of each other. The sapinda relationship extends to seven degrees on the father's side and five degrees on the mother's side including the last owner. A grandfather's great-grandson's daughter's son is not a "bandhu'" under the Mitakshara law: