In Judgment Text:
- This marriage had taken place in June, 1963. He remarried respondent No. 1
Manorama Bai on 6-11-1976. Respondent - Nos. 2 to 4 are his children through
Manorama Bai . -
On his death
Manorama Bai and her three children applied Manorama Bai . Therefore, the succession certificate was granted in favour ofManorama Bai and her three
In Judgment Text:
- : The plaintiff
Manorama Bai first sets up the re-union dated 15-5-1934; secondly, that Hayavadana was the last - the Hindu Women's Right to Property Act, 1937, the female widowed daughter-in-law
Manorama Bai would
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