Section 6 in Cochin Christian Succession Act, 1097
6. Kindred or consanguinity.
- Kindred or consanguinity is the connection or relation of persons descended from the same stock or common ancestor.Lineal consanguinity. - 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- grand-father and so upwards in the direct ascending line, or between a man, his son, grandson, great- grandson and so downwards in the direct descending line.Every generation constitutes a degree, either ascending or descending. A man'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.Collateral consanguinity. - Collateral consanguinity is that which subsists between two persons who are descended from the same stock or ancestor, but neither of whom is descended in a direct line from the other.For the purpose of ascertaining in what degree of kindred any collateral relative stands to a person deceased, it is proper to reckon upwards from the person deceased to the common stock and then downwards to the collateral relative, allowing a degree for each person, both ascending and descending.
