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Kar HC: Can’t Cancel Gift Deed Executed in Favour of Son if No Condition for Maint. Father Mentioned - (06 Jun 2024)

PROPERTY

Karnataka High Court has held that the Assistant Commissioner of Senior Citizen Tribunal cannot cancel a gift deed that has been executed by a senior citizen in favour of his son who subsequently sells it, if there is no condition mentioned in the gift deed to maintain the father.

Tags : KARNATAKA HIGH COURT   SENIOR CITIZEN TRIBUNAL   GIFT DEED  

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