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Delhi HC: Provisions of DV Act Cannot be Used as Ploy to Claim Right in Father’s Property - (25 Aug 2021)

FAMILY

Delhi High Court has held that the provisions of Domestic Violence Act, 2005 being a social welfare legislation, cannot be used by a son as a ploy to either claim a right in his father's property or to retain possession of the same on the strength of his wife's right of residence.

Tags : DELHI HIGH COURT   RIGHT IN FATHER’S PROPERTY  

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