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Delhi HC: Daughter-in-law Can Seek Maintenance From Father-in-law if Inherited Husband's Estate - (11 May 2022)

FAMILY

Delhi High Court by dismissing a plea filed by a widowed daughter-in-law and grand-daughter under section 19 of the Family Court Act, 1984 has ruled that the daughter-in-law can claim maintenance from her father-in-law provided she has inherited some estate of her husband.

Tags : DELHI HIGH COURT   FAMILY COURT ACT   1984   SECTION 19   FATHER-IN-LAW   DAUGHTER-IN-LAW   INHERITED  

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