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Karnataka High Court Rules on Daughter’s Coparcenary Rights in Grandfather’s Self-Acquired Property - (18 Jun 2026)

FAMILY

Karnataka High Court held that property inherited by a father from his grandfather’s self-acquired estate remains his separate property and does not become ancestral merely because it was allotted to him in a family partition, thereby excluding coparcenary claims by his daughter.

Tags : COPARCENARY RIGHTS; PROPERTY; DAUGHTER  

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