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SC: Family Court Lacks Jurisdiction to Entertain Paternity Claim from Extra-Marital Affair - (30 Jan 2025)

FAMILY

Supreme Court has observed that the jurisdiction conferred upon the Family Court is for the settlement of issues arising out of matrimonial causes and it lacks jurisdiction to entertain a plea for paternity claim arising from an extra-marital affair.

Tags : SUPREME COURT   PATERNITY CLAIM   EXTRA-MARITAL AFFAIR  

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