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Madras HC: Right to Privacy, Reputation Extinguishes After Death - (19 Apr 2021)

CONSTITUTION

Madras High Court has ruled that the right to privacy of an individual and the reputation earned during their lifetime extinguishes after death, and therefore, neither of them can be inherited by the legal heirs of the deceased, as is the case with immovable and movable properties. The legal heirs also cannot attempt to protect them through the initiation of legal proceedings.

Tags : MADRAS HIGH COURT   RIGHT TO PRIVACY   REPUTATION  

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