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Rajasthan HC: Son’s Coparcenary Claim Fails without Proof of Hindu Undivided Family - (25 Aug 2026)

FAMILY

Rajasthan High Court held that a son cannot claim rights merely by virtue of his relationship with his father where the inherited property is treated as the father’s self-acquired property and there are no pleadings showing it continued as HUF or coparcenary property.

Tags : PROPERTY; HINDU UNDIVIDED FAMILY; COPARCENARY CLAIM  

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