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SC: Wife's Right to Reside in Matrimonial Home Can't Be Enforced Against Development Authority - (29 Apr 2020)

FAMILY

Supreme Court has held that when a builder has discharged his obligation by accommodating the original owners in the redeveloped portion, a lady married into that family would not be entitled to invoke writ jurisdiction to enforce her right to matrimonial home citing provisions of the relevant housing and area development statute, if her husband does not permit her to reside in the allocated portion.

Tags : SUPREME COURT   MATRIMONIAL HOME  

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