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Judgment
1 paragraphs · 82 wordsBayley, J.—The Lower Appellate Court has reversed the judgment of the Sudder Ameen, on the ground that as the father being deaf and dumb could not inherit the grandfather''s property, and as the minor son was born to the deaf and dumb man after the grandfather''s death, the property of the grandfather passed to his brothers, the uncles of the minor. We are of opinion that, under the Hindu Law, this opinion is correct; and we accordingly, dismiss this appeal with costs.