(2)Z dies intestate leaving no widow, but leaving A a son, B an unmarried daughter, E a grandson and F an unmarried grand-daughter by a deceased son C, an unmarried granddaughter G by a deceased son D and two great grandsons H and J by a deceased son of D. A and B will each be entitled to one-fourth of the property, E and F will each be entitled to one-eighth, G will be entitled to one-eighth and H and J to one-sixteenth each.
