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Delhi HC: Adult Son has ‘No Legal Right’ to Stay in Parent’s Self Acquired Property - (30 Nov 2016)

Delhi High Court, while upholding wishes of an elderly couple who wanted their son and daughter-in-law evicted from their house, has ruled that an adult son has no legal right to stay in his parents' self-acquired property.

Tags : DELHI HIGH COURT   SELF ACQUIRED PROPERTY   SON   PARENT  

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