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SC: Deceased Without Any Income, Legal Heirs Entitled to Future Prospects of Rise in Income - (19 Nov 2021)

CIVIL

Supreme Court has observed the even in case of a deceased who had no income at the time of death, their legal heirs shall also be entitled to future prospects by adding future rise in income. The Court has observed that it is not expected that the deceased who was not serving at all, his income is likely to remain static and his income would remain stagnant.

Tags : SUPREME COURT   DECEASED WITHOUT ANY INCOME  

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