Section 21 in Cochin Christian Succession Act, 1097
21.
(a)Sthreedhanam brought into hotchpot. - For the purposes of determining the share of a woman or her lineal descendants, as the case may be, at the intestacy of her father, mother, paternal grandfather, when a Sthreedhanam had been given or contracted to be given, to, or in trust for, her by any of her said ascendants whomsoever, the amount for her Streedhanam, or its value at the date of its intestacy, if ii was not money, shall be brought into hotchpot.Proviso (1): Nothing in this section shall be construed to make a woman or her lineal descendant liable to refund any portion of her Streedhanam or its value.Proviso (2): When the Streedhanam of a woman has been once brought into hotchpot, and a share or become due as provided in this section, it shall not be brought into hotchpot again at any subsequent intestacy.(b)Streedhanam a change on the estate. - The Streedhanam which an intestate contracted to give shall be a charge on his estate.
