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SC: Mother Has Right to Give Step-Father's Surname to Child After Demise of Biological Father - (29 Jul 2022)

FAMILY

Supreme Court while setting aside Andhra Pradesh High Court’s directing to restore child’s original surname from his step-father’s surname, has held that mother being the only natural guardian of the child has the right to decide the surname of the child, as also give the child up for adoption.

Tags : SUPREME COURT   SURNAME   STEP-FATHER  

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