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SC: ‘Stridhan’ Absolute Property of Wife, Husband has No Control Over it - (27 Apr 2024)

FAMILY

Supreme Court has reiterated that the husband can use ‘stridhan’ at times of distress but he has no title or independent dominion over the property as it is the absolute property of the wife.

Tags : SUPREME COURT   ABSOLUTE PROPERTY   STRIDHAN   INDEPENDENT DOMINION  

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