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Wife Not Personal Possession, Husband Cannot be Guardian, Supreme Court Tells Hadiya - (29 Nov 2017)

Wife Not Personal Possession, Husband Cannot be Guardian, Supreme Court Tells Hadiya

Tags : WHEN THE BENCH ASKED HADIYA TO NAME ANY RELATIVE OR ANY NEAR ACQUAINTANCE TO BE NAMED AS HER LOCAL GUARDIAN IN COLLEGE AT SALEM IN TAMIL NADU   SHE SAID HER HUSBAND COULD BE HER GUARDIAN AND SHE DOES NOT WANT ANYONE ELSE IN THAT ROLE.  

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