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Kar. HC: Nature of Property Being Ancestral or Self-Acquired Can Only be Decided After Trial - (29 Jul 2022)

PROPERTY

Karnataka High Court has held that only in a trial can it be decided whether a property is ancestral property or self acquired properties and therefore amendment of plaint at the pre-trial stage to include such properties, is permissible.

Tags : KARNATAKA HIGH COURT   PROPERTY   AMENDMENT  

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