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SC: Ethically Wrong for Estranged Daughter-in-Law to Make Mother-in-Law Bear Expenses of Children - (16 Sep 2020)

FAMILY

Supreme Court has said it was ethically wrong to rope in a mother-in-law and bind her through a Court order to bear the educational expenses of her granddaughters when her son and daughter-in-law were estranged.

Tags : SUPREME COURT   MOTHER-IN-LAW   BEARING EXPENSES OF CHILDREN  

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