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Delhi High Court: In-Laws Cannot Evict Woman Till They Give Another Alternative - (28 Dec 2019)

FAMILY

Delhi High Court has ruled that in the case of a woman fighting a case under Protection of Women from Domestic Violence Act, 2005 the husband and the in- laws cannot evict the woman from a shared household, even if they own the property, till they provide her with an alternative accommodation. The Court reasoned that they could not render a woman roofless while she continues to be in a matrimonial relationship.

Tags : DELHI HIGH COURT   IN-LAWS  

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