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Telangana HC: Father’s Role Beyond Financial Support Cannot Be Overlooked in Custody Matters - (22 Sep 2026)

FAMILY

Telangana High Court held that a father cannot ordinarily be denied custody unless found unsuitable. It directed a four-year-old girl’s return to the US, noting that the custody dispute was already pending there and the child needed the care and affection of both parents.

Tags : FATHER; CUSTODY MATTERS; FINANCIAL SUPPORT  

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