Section 27 in Cochin Christian Succession Act, 1097
27. Mother when there are sisters or their descendants.
- If the intestate's brother is dead, but the intestate's mother is living and there are no kindred of the class mentioned in the proceeding section, but there are sisters of the intestate by the same father, who survived the intestate or having predeceased him, have left lineal descendants surviving the intestate, a share equal to that of such a sister shall belong to the mother.
