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Judgment
3 paragraphs · 94 wordsRichard Garth, C.J.—In this case we think it right to follow what we understand to be the rule laid down by the Full Bench in the case of Uma Sunker Moitro v. Kali Komul Mozumdar ILR 6 Cal. 256.
2.
We find no special text or rule laid down in the books applicable to this case; and we, therefore, hold that the adopted son of a daughter shares equally with a natural son the inheritance left by his maternal grandfather. The lower Court''s view is, therefore, correct.
3.
The appeal is dismissed with costs.