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AP HC Grants Conditional Visitation Rights to Father Despite Son being Witness Against him - (15 Apr 2025)

FAMILY

Andhra Pradesh High Court while granting visitation rights to a father despite son being a witness against him, has observed that through such conditional right the father will get an opportunity to win over the love and affection of the child, by his acts, conduct behaviour and sharings.

Tags : AP HIGH COURT   VISITATION RIGHTS   VISITATION RIGHTS  

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