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Delhi HC: Property Disputes Between In-Laws and Daughter-In-Law are Not Exclusively For Family Court - (25 May 2026)

PROPERTY

Delhi High Court held that disputes between in-laws and a daughter-in-law over self-acquired property are not within exclusive Family Court jurisdiction, as property rights are independent of marriage and such matters fall within the competence of ordinary civil courts.

Tags : PROPERTY DISPUTES; FAMILY COURT; DAUGHTER-IN-LAW  

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