AIR Law Lines - Point Extract
(A)
Civil & Constitution
Banking Laws
Recovery Of Loan
Injunction Against Recovery Of Loan - When Cannot Be Granted
— Bar to jurisdiction of Civil Court — Recovery of debt — Actions taken under SARFAESI Act and RDDB Act — No injunction can be granted by Civil Court.
AIR Law Lines - Point Extract
(B)
Civil & Constitution
Matrimonial Laws
Maintenance
Maintenance To Daughter-in-law - Nature Of Property In Hands Of Father-in-law - Relevancy
— Application of maintenance — By widowed daughter-in-law — Against father-in-law holding coparcenary property — Plea of father-in-law that property being agricultural land to be regulated under Zamindari Abolition Act and Land Reforms Act and not Succession Act — Coparcenary property u/S.19 (2) does not refer to particular nature of property — But suggests right of widow to maintenance from father-in-law if husband had share in such property prior to his death.
(A)
Civil & Constitution
Matrimonial Laws
Maintainability
Application For Maintenance Mentioning Wrong Provision Of Statute - Tenability
— Application for maintenance — By daughter-in-law — Under S. 21 of Act, misconceived — But mere mention of wrong section would not deprive widowed daughter-in-law from her right of maintenance.
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