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Delhi HC: Daughter-In-Law Has No Independent Right in Mother-In-Law’s Self-Acquired House - (04 Jun 2026)

PROPERTY

Delhi High Court held a daughter-in-law cannot claim an independent right to reside in her mother-in-law’s self-acquired property once husband’s licence or right to premises stands terminated. Court clarified that any right of residence is enforceable against husband and not against mother-in-law

Tags : RESIDENCE RIGHT   SELF ACQUIRED PROPERTY  

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