Married woman's heirs on paternal side are not strangers; she can enter in family settlement with such heirs: Supreme Court | SCC Times

Married woman’s heirs on paternal side are not strangers; she can enter in family settlement with such heirs: Supreme Court

Supreme Court: The bench of Ashok Bhushan* and R. Subhash Reddy, JJ has held that when heirs of father of a female … Continue reading Married woman’s heirs on paternal side are not strangers; she can enter in family settlement with such heirs: Supreme Court