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SC: Married Daughter Presumed to be Financially Supported by Husband - (15 May 2025)

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SC while dismissing plea of a married daughter claiming compensation for motor accident of her deceased mother, has observed that once a daughter is married, presumption is that she now has rights on her matrimonial household and is also financially supported by her husband or his family.

Tags : SUPREME COURT   MARRIED DAUGHTER   COMPENSATION  

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