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Kerala HC: Child Born in Live-In Relationship to be Treated as Child Born to Married Couple - (12 Apr 2021)

FAMILY

Kerala High Court has recognised that a child born in a live-in relationship would have to be treated as a child born to a married couple for the purposes of surrendering a child for adoption in a petition moved by a couple in a live-in relationship to reclaim their child who had been surrendered for adoption by the woman.

Tags : KERALA HIGH COURT   CHILD BORN IN LIVE-IN RELATIONSHIP  

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