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SC: Sons of Person Who Relinquishes Rights in Father’s Property Estopped from Claiming Share - (30 Jan 2023)

FAMILY

Supreme Court has held that when a son relinquishes their right to the self-acquired property of the father and the conduct is accompanied by receipt of a consideration the principle of estoppel will apply qua the son and his successors.

Tags : SUPREME COURT   SELF ACQUIRED PROPERTY   ESTOPPEL  

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