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M.Nagarajan ... Defendant/ vs V.M.Nagammal ... Plaintiff/ on 23 December, 2011
Ram Chatterjee And Anr. vs Smt. Tapati Mukherjee And Anr. on 6 February, 2002
The Indian Succession Act, 1925
Alexius Jacob Rebello vs Alfred Camillo Rebello on 13 March, 1951
Vellikannu vs R. Singaperumal & Anr on 6 May, 2005

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[Complete Act]
Central Government Act
Section 25 in The Indian Succession Act, 1925
25. Lineal consanguinity.-
(1) Lineal consanguinity is that which subsists between two persons, one of whom is descended in a direct line from the other, as between a man and his father, grandfather and great- grandfather, and so upwards in the direct ascending line; or between a man and
1. Subs. by Act 3 of 1951, s. 3 and Sch., for" the States".
his son, grandson, great- grandson and so downwards in the direct descending line.
(2) Every generation constitutes a degree, either ascending or descending.
(3) A person' s father is related to him in the first degree, and so likewise is his son; his grandfather and grandson in the second degree; his great- grandfather and great- grandson in the third degree, and so on.