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Kerala HC: Social Customs Alone Cannot Prove Bride Entrusted Gold to Husband or In-Laws - (14 Jul 2026)

FAMILY

Kerala HC held that courts cannot presume a bride entrusted her gold or money to her husband or in-laws based solely on social customs. It ruled that claims for return of such assets must be supported by oral, documentary, or circumstantial evidence proving entrustment and misappropriation.

Tags : BRIDE; GOLD; SOCIAL CUSTOMS  

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