AIR 1937 ALLAHABAD 655

Allahabad High Court

Hon'ble Judge(s): Thom, Iqbal Ahmad , JJ

(A) Hindu Law - Succession-Bandhus - Preference of whole blood to half blood is applicable not only to sapindas but to Bandhus also. Amongst sapindas of the same degree of descent from the common ancestor, a sapinda of whole blood is a preferential heir to a sapinda of the half blood; and this rule is also applicable to bandhas.(Para 656C2) *(B) Hindu Law of Inheritance (Amendment) Act (2 of 1929) , S.2— "Sister's son"-By 'sister's son' is meant a son of a sister of full blood. It would be repugnant to the ordinary canons of construction to give a wider meaning to the words used in a section than those words ordinarily bear. The words "sister's son" in S. 2, Hindu Law of Inheritance (Amendment) Act, mean only the son of a sister of the full blood and do not include the son of a half-sister:(Para 657C1) .....