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Kar. HC: Unregistered Family Settlement Admissible Only If Confirmed With Approval of All Members - (15 Sep 2022)

CIVIL

Karnataka High Court has held that family settlement arrived at between parties to share immovable properties has to be among all family members who agree to common terms and agreement in writing between parties to suit arrived before panchayat is not acceptable, unless it is a registered document.

Tags : KARNATAKA HIGH COURT   REGISTERED DOCUMENT   FAMILY SETTLEMENT  

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