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Delhi HC: Circumstances Arising Out Of Marital Relationship Includes Parents-In-Law - (14 Jul 2022)

FAMILY

Delhi High Court has held that the words "circumstances arising out of marital relationship" used in reference to filing of suit for injunction under Section 7(1) of the Family Courts Act would include not only the husband and wife but may also include the parents-in-law.

Tags : DELHI HIGH COURT   PARENT-IN-LAW   FAMILY COURT  

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