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Supreme Court: Expecting a Minor to Respond to a Public Court Notice is ‘Perverse’ - (02 Apr 2026)

CIVIL

Supreme Court held that expecting a minor to respond to a public notice is ‘wholly erroneous and perverse’, cancelled an ex-parte succession certificate issued without notifying a minor heir, and ruled that minors must be properly represented in proceedings affecting their rights.

Tags : MINOR   PUBLIC COURT NOTICE   PERVERSE  

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