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SC: Deprivation of Natural Heir from Will May Not Raise Suspicion - (18 Jul 2025)

FAMILY

Supreme Court has observed that deprivation of a natural heir from a Will by itself, may not amount to a circumstance raising suspicion against its valid execution because the whole idea behind the execution of the Will is to interfere with the normal line of succession.

Tags : SUPREME COURT   NATURAL HEIR   VALID EXECUTION  

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