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Supreme Court: Parents Transferring Property to ‘Caring Children’ is not Undue Influence - (13 Sep 2019)

PROPERTY

Supreme Court has ruled that if parents transfer property to an offspring who takes care of them in old age, it cannot be assumed that the individual exerted undue influence on them to corner a bigger share of property and dispossessed his or her siblings.

Tags : SUPREME COURT   PARENTS  

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