Free Legal Advice from Top Lawyers in India
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : yes it can be challenged
Parimal Redkar
Panaji , North Goa
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Dear DC,
Gift Deed can be executed only by the Donor of the Property to the Donee i.e., owner of the property only can gift his own self acquired property but not ancestral property. In your case property belongs to whom and who has gifted it is the question. Further, you said that in your query that member of the girls family after the death of the father, then I think in the present case if the owner of the property is your father then nobody on his behalf can gift his property after his death, as your father is only competent to give the gift. Further, your query conveys that the girl's signature was obtained on the said gift deed why it is obtained and in what capacity it is obtained need to be examined. I suggest take the copy of the gift to the local civil lawyer in your area then he will examine the issues involved as per the said gift deed and guide you porperly, I tried to understand your query and answered it. However, it is a fit case for challenging the said gift deed as it's execution itself is bad in law.
CVC & Associates
Malakpet Colony , Hyderabad
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Dear client
If you feel that it's fake sign .You can challange the will.party ,witness and deed writer also liable to punishment.
Mohd Abitasham
I.I.T Roorkee , Haridwar
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Gift deed compulsory obtained from any person is null and void and affected party can be challenged before court of law.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Gift deed compulsory obtained from any person is null and void and affected party can be challenged before court of law.
JOHNSON THANGIAH
Palayankottai , Tirunelveli
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : yes it can be challanged
Uttam Kr Tibrewal
Ranchi Court , Ranchi
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : yes it can be challanged
Uttam Kr Tibrewal
Ranchi Court , Ranchi
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Yes it can be challenged
Jeshma mohandas
Calicut City , Kozhikode
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Yes it is challenged in Competent Court of Law.
Sanjay Verma
Advocate-Supreme Court of India
9810058775
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Matter needs to be clarified further so that further advice could be provided.Pls contact me over phone to guide you properly.
T/R
Adv Raktim Pujari
ADV RAKTIM PUJARI
Rourkela , Sundergarh
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Yes you can challenge it by filling a suit for partition & cancellation of gift deed on the ground of misusing of signatures or misrepresentation ....
Adithya Kumar HR
Vasanthanagar , Bangalore
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Your quairy is not complete and clear plz clarify all things then take beat answer
Shubham mishra
Kanpur Court , Kanpur
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Yes
Ad.Pooja Bhavsar
Shahada , Nandurbar
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Off course
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Yes,
According to the law free consent is necessary for every aggrement & in case of gift actual giving and receiving is mendetry. You may file a civil suit in the civil court of proper jurisdiction.
Kul Bhan Punia
Pilani , Jhujhunu
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Yes it can be by filling civil suit for declaration .
Question : If a gift deed is made by any member of the girls house after the death of the father and takes her sign can the deed be challenged later on ? (Under Hindu law)
Subject : Gift deed
Answer By Lawyer : Yes it can be by filling civil suit for declaration .
