Supreme Court Upholds Will in Sister’s Favour, Says Excluding Natural Heirs is Not Suspicious - (22 May 2026)
PROPERTY
Supreme Court held that a Will cannot be treated as suspicious merely because it excludes natural heirs, noting that a testator has the legal right to dispose of property as per his own wishes, and such exclusion alone is insufficient to invalidate the Will.
Tags : WILL; NATURAL HEIRS; SUSPICIOUS
Share : 
|