P&H HC: Mentally Ill Mother Entitled to Custody of Child Below 5 Yrs - (10 Nov 2022)
FAMILY
Punjab and Haryana High Court has held that a mother, even if she is mentally ill, is entitled to the custody of a minor child, especially if the child is below the age of 5 years, unless the mental illness is such that it shall be detrimental to the health of the child.
Tags : PUNJAB AND HARYANA HIGH COURT MENTALLY ILL MINOR
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