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Kar. HC on Sec. 65, Mohd. Law: 1st Cousin on Mother's Side Not Entitled to Share in Uncle’s Property - (22 Aug 2022)

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Karnataka High Court has held that a first cousin brother on the mother's side is not entitled to a share in the property of the deceased uncle, under the category of residuaries, as per Section 65 of the Mohammedan Law.

Tags : KARNATAKA HIGH COURT   MOHAMMEDAN LAW   DECEASED UNCLE  

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