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MP High Court: Children Prolonging Proceedings at Cost of Father, Cannot be Allowed - (18 Sep 2024)

FAMILY

MP HC while dismissing a plea filed by children of a senior citizen father concerning the ancestral property, has observed that the children have only one device and one motive to prolong the proceedings but that cannot be allowed to be at the cost of the father, who is a senior citizen.

Tags : MP HIGH COURT   ANCESTRAL PROPERTY   SENIOR CITIZEN  

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