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AIR 2005 SUPREME COURT 2587
::2005 AIR SCW 2820
Supreme Court Of India
Hon'ble Judge(s):
Ashok Bhan,
A. K. Mathur
, JJ
( A ) Hindu Succession Act ( 30 of 1956) S. 25 , 27, 6 — Coparcenary property — Succession — Disqualification — Effect — Sole male survivor (son) incurred disqualification having committed murder of his own father — He cannot inherit property of father in view of Ss. 25, 27 and on principle of justice, equity and good conscience — His wife who claims through him can have no better claim to property of her deceased father-in-law. (Paras202122)
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