Inheritance and I.S.A

Rules of Distribution - No Lineal Descendants.

Where an intestate has left no lineal descendants, the rules for the distribution of his property (after deducting the widows share, if he has left a widow) are as follows.

Where intestates father living.

If the intestates father is living, he shall succeed to the property.

Where intestates father dead, but his mother, brothers and sisters living.

If the intestates father is dead, but the intestates mother is living, and if any brother or sister and the child or children of any brother or sister who may have died in the intestates lifetime are also living, then the mother and each living brother or sister, shall be entitled to the property in equal shares, such children (if more than one) taking in equal shares only the shares which their respective parents would have taken if living at the intestates death.

Where intestates father dead and his mother and children of any deceased brother or sister living.

If the intestates father is dead, but the intestates mother is living, and the brothers and sisters are all dead, but all or any of them have left children who survived the intestate, the mother and the child or children of each deceased brother or sister shall be entitled to the property in equal shares, such children (if more than one) taking in equal shares only the shares which their respective parents would have taken if living at the intestates death.

Where intestates father dead, but his mother living and no brother, sister, nephew or niece.

If the intestates father is dead, but the intestates mother is living, and there is neither brother, nor sister, nor child of any brother or sister of the intestate, the property shall belong to the mother.

Where intestate has left neither lineal descendant, nor father, nor mother.

Where the intestate has left neither lineal descendants, nor father, nor mother, the property shall be divided equally between his brothers and sisters and the child or children of such of them as may have died before him, such children (if more than one) taking in equal shares only the shares which their respective parents would have taken if living at the intestates death.

Where intestate has left neither lineal descendant, nor parent, nor brother, nor sister.

Where the intestate has left neither lineal descendants, nor parent, nor brother, nor sister, his property shall be divided equally among those of his relatives who are in the nearest degree of kindred to him.