SC: Properties Acquired by Karta are Presumed to be Joint Hindu Family Assets unless Proven Otherwise - (06 Feb 2026)
PROPERTY
The court said that “Where acquisitions are made during the subsistence of the joint family, and where ancestral properties yielding income are shown to exist, properties acquired in the name of the Karta are ordinarily regarded as joint family properties unless the contrary is proved.”
Tags : KARTA JOINT HINDU FAMILY ACQUIRED
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