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Del. HC: Adulterous Relationship of Spouse Cannot be the Sole Ground of Denying Custody of Child - (05 Feb 2024)

FAMILY

Delhi High Court has held that an adulterous relationship of either spouse cannot be the sole determining factor to deny custody of a child, unless it is proved that such relationship is having a harmful effect on the child or is detrimental to the minor's welfare.

Tags : DELHI HIGH COURT   ADULTEROUS RELATIONSHIP   CHILD CUSTODY  

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