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Madras High Court Returns Custody of Child to Adoptive Mother - (29 Nov 2021)

FAMILY

Madras High Court has set aside an order of the Child Welfare Committee to lodge a child in one of the reception homes in a custody battle between the adoptive mother and the biological mother. The Court has observed that the girl child can't be branded as one in need of care and protection, especially when two mothers are fighting with each other to give her care and protection.

Tags : MADRAS HIGH COURT   CUSTODY OF CHILD  

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