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Kerala HC: Child Can’t be Forced to Live With a Parent Totally Unacceptable to Him/Her - (08 Apr 2024)

FAMILY

Kerala High Court while permitting a child to live with his deceased father’s relatives in a habeas corpus petition filed by the mother, has observed that the Court cannot pass an order compelling the child to live with such parent who is totally unacceptable to him.

Tags : KERALA HIGH COURT   HABEAS CORPUS   DECEASED FATHER  

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