Cal. HC: Stepson Can't Deny Obligation to Maintain Stepfather if he Fulfilled His Responsibilities - (31 Aug 2022)
FAMILY
Calcutta High Court has held that when stepfather fulfills same responsibilities as the biological father, a stepson cannot deny his obligation to maintain him. The Court also held that biological mother, who has contracted the second marriage, has always a right to claim maintenance from her son.
Tags : CALCUTTA HIGH COURT STEPFATHER MAINTENANCE
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