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Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  Family settlement even if unregistered is binding upon the parties. For further details provide the copy of MOU

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  Dear Sir, In some cases, the unregistered documents are also valid and if it related to disposal of her properties, the same is valid.

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  Yes family settlement has legal binding despite of it being unregistered, however, the same can be challenged by you

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  Yes family settlement has legal binding despite of it being unregistered, however, the same can be challenged by you

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  It can be but there will be required to follow some laws in respect to do so. Shailesh Kumar A High Court Lawyer Mobile or whatsapp Number: 8002842879 Email Id: legaljobsk@gmail.com

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  Yes, MoU have legal binding and obligations upon the parties to MOU however referring the same will provide more insides and details throug which we may proceed further.

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  Dear Mr Dayal, Kindly specify if it is a MoU or a will. If it is will and even not registered can be probated and rights can be claimed from the probate court.

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  Does you MoU is concerned with any immovable properties. The immovable Properties documents must be registered One as per The Registration Act. For Details you can call me on 9213389446 or 9911410158 Advocate Pranesh

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  If the MOU/Family Settlement has been signed by all the family members it is binding on all the family members even if the same is unregistered
Jagjit Singh Sahni 

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  It's a family arrangement and binding

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  If all the family members agree for the same settlement terms. You can make a new MOU for settlement and register the same. As Mother has expired you cant register this document though it is signed by all.

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  yes, it has the legal binding on them even though it is unregistered.

Question :  Mother dies after signing unregistered MoU of family settlement among her adult living children. Question is does the MoU in question have any legal binding on signatories of the MoU?

Subject :  Family settlement
Answer By Lawyer :  YES the said MOU can have a binding force but by saying this I also insist that you should get is checked with an advocate to have a more clear view because I can also provide a concrete view only after going through the doucment.