SC Explains How a Deceased Christian Wife's Property Devolves under the Indian Succession Act - (31 Jul 2026)
FAMILY
Supreme Court held that property purchased by a husband in his wife's name remains her exclusive property. On her death, it devolves as part of her estate under the Indian Succession Act, 1925, and cannot be treated as the husband's estate for applying Section 33.
Tags : CHRISTIAN WOMAN; INDIAN SUCCESSION ACT; PROPERTY
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