Muttammal v. Vengalakshmiammal

and Kindersley, J.

1. This Court, in Kumaravelu v. Virana Goundan Ante p. 29 assigned reasons for holding that a stepmother cannot claim the position of a mother in succession to a son.

2. We are not prepared to dissent from that conclusion. If, then, the stepmother can, under any circumstances, succeed--and possibly she may do so as a bandhu--she is not entitled to do so in priority to the paternal grandmother whose place in the line of heirs is distinctly declared.

3. The appeal fails and is dismissed with costs.