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Del. HC: Divorced Daughter Not a Dependent u/s 21 of HAMA - (15 Sep 2023)

FAMILY

Delhi High Court has held that an unmarried or widowed daughter is recognized to have a claim in the estate of the deceased, but a “divorced daughter” does not feature in the category of dependents entitled to maintenance from the estate of her deceased father under HAMA.

Tags : DELHI HIGH COURT   DIVORCED DAUGHTER   DEPENDENT   HAMA  

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