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Bombay HC: Cannot Compel Elderly Parents to Let Son & Daughter-in-Law Live in their House - (23 Jun 2025)

FAMILY

Bombay High Court has held that merely because a son and his wife were allowed by elderly parents to reside in their house does not form the ground to compel the parents to allow them to reside in their property against their desire.

Tags : BOMBAY HIGH COURT   DAUGHTER-IN-LAW   ELDERLY PARENTS  

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