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Subject : Asking unfare equal property share rights after taking dowryBack
Question : My sisters are given good money as dowry( given as money but have proofs that they are given) before 1990 during marriage but they are coming again for equal property share rights for the left over ancestral property.
Will the Dowry’s given to my sisters, money I spend for my father loans, money spend for father illness and so on be counted by court while giving judgment?
I feel like my sisters are making use of the loophole in this law and demanding me with property without any mercy
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