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Del HC: No Indefeasible Right of Daughter-in-Law in Shared Household - (26 May 2023)

FAMILY

Delhi High Court while observing that right of the daughter-in-law in a shared household is not an indefeasible right, has held that in-laws can’t be excluded from the same and if circumstances warrants, alternate accommodation can be explored for daughter-in-law.

Tags : DELHI HIGH COURT   SHARED HOUSEHOLD   DAUGHTER-IN-LAW  

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