AIR 1915 Lower Burma 99 ::(1915) 8 Burma LT 140 ::(1916) 8 Low Bur Rep 113 ::(1915) 29 Ind Cas 756

Lower Burma High Court

Hon'ble Judge(s): Twomey, Ormond , JJ

Buddhist Law - Inheritance-Orasa child- Daughter as well as son can become orasa but both cannot be-Position of orasa daughter stated Under the Burmese Buddhist Law a daughter no less than a son may be an orasa child but there cannot been orasa aughter as well as an orasa son in the same family. An orasa daughter's position is merely presumptive and is liable to be displaced by an orasa son of competent age .