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Supreme Court: Concept of 'Parental Alienation Syndrome' Discussed in Child Custody Dispute - (09 May 2024)

FAMILY

SC has stated that Courts ought not to prematurely and without identification of individual instances of 'alienating behaviour', label any parent as a propagator. The aforesaid label has far-reaching implications that must not be imputed or attributed to an individual parent routinely.

Tags : SUPREME COURT   PARENTAL ALIENATION SYNDROME   CHILD CUSTODY DISPUTE  

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