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Karnataka High Court Confirms Direction to Son and Wife to Vacate House - (20 Jun 2019)

FAMILY

Karnataka High Court has confirmed an order of the local police directing a son to vacate the house of his parents after it was proved that he along with his wife were troubling them to the extent of physically assaulting the father instead of taking care him. The parents due to the ill-treatment had been forced to leave the house.

Tags : KARNATAKA HIGH COURT   SON   WIFE  

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