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Madras HC: Courts Should Allow Parties to Let in Evidence in Guardianship Matters - (21 Jun 2022)

FAMILY

Madras High Court while allowing appeal by a father seeking custody of his minor child, has held that while deciding the original petition to appoint the guardian the courts should allow the party to let in oral and documentary evidences.

Tags : MADRAS HIGH COURT   CUSTODY   GUARDIANSHIP   EVIDENCE  

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