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Child Born Out of Marriage Between Muslim Man and Hindu Woman Entitled to Claim Father's Property: SC - (23 Jan 2019)

Supreme Court has said that although the marriage between a Muslim man and Hindu woman is an irregular marriage, described as "fasid" in Mohamadan law, the children born out this wedlock are legitimate and have claim over the property of the father.

Tags : SUPREME COURT   CHILD BORN OUT OF MARRIAGE BETWEEN MUSLIM MAN AND HINDU WOMAN  

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