Law does not restrict the eldest female coparcener of HUF property from being its Karta
Delhi High Court: In a path breaking decision the Bench of Najmi Waziri, J., while answering a vital question that whether a
coparcenor
Succession to a Hindu male dying intestate will vest only in the widow excluding the daughters
Supreme Court: While construing the provisions of Hindu Law Women’s Rights Act, 1933, the Court held that the succession to a Hindu