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SC: If Party Affected by Will Raises Dispute, Succession Can’t Go Forward Without its Determination - (25 Sep 2024)

CIVIL

Supreme Court has stated that if there is a Will, it has to be honoured. If one of the parties, who will be affected by the Will coming into effect, challenges it on one ground or the other, the process of succession cannot go forward without determination of the dispute regarding the Will.

Tags : SUPREME COURT   WILL   SUCCESSION  

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