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The High Court answered the question in negative pointing out that Section 125, CrPC envisages that wives, parents and minor children can claim for maintenance.
“In the society a daughter-in-law, may she be widow, is always treated as an integral member of the family and she possesses all honour as well as the responsibilities of the household.”
The wife restricted the mother-in-law from touching the baby and even threatened fabricating false cases against the family members.
Punjab and Haryana High Court allowed the petitioner to meet her father-in-law once a week for 1 hour.
Delhi High Court opined that the parties shall ensure that they maintain peace and order and do not engage in any acrimony and shall have duplicate keys of the rooms.
Bombay High Court: In a petition filed by the son challenging the order passed by the Sub Divisional Officer, Eastern
Chhattisgarh High Court: A Division Bench of Goutam Bhaduri and Deepak Kumar Tiwari JJ. entitled father-in-law to pay maintenance to widowed daughter-in-law
Chhattisgarh High Court: A Division Bench of Arvind Singh Chandel and Sanjay K. Agrawal, JJ. dismissed the acquittal appeal being devoid of
Kerala High Court: In a matter, wherein a senior citizen has approached the Court with her grievance with respect to her son,
Dwarka Courts, New Delhi: Richa Gusain Solanki, Additional Senior Civil Judge-Cum-JSCC-Cum-Guardian Judge, addressed a matter with regard to the eviction of the
Saket Courts, New Delhi: Sonu Agnihotri, Additional Sessions Judge – 03, addressed a matter, wherein a wife using improper means procured the
Delhi High Court: Explaining the significance of ‘shared household’ Asha Menon, J., explained that where a residence is clearly a shared household,
Delhi High Court: In a case wherein a father-in-law was accused of raping his own daughter-in-law, Subramonium Prasad, J., expressed that, Rape
Punjab and Haryana High Court: Expressing that when the children, who the parents have reared with untold sorrows and miseries, throw them
Delhi High Court: Prathiba M. Singh, J. while addressing the matter, expressed that “…in the opinion of this Court, all cases of
Calcutta High Court: Rajasekhar Mantha, J., held that, To compel a senior citizen to approach either a civil court (the jurisdiction of
Allahabad High Court: Vivek Kumar Birla, J., while addressing a matter with regard to “shared household”, held that, “daughter-in-law can be evicted without
Delhi High Court: The Bench of Sanjeev Sachdeva, J. ordered mother-in-law of the petitioner to provide her an alternate accommodation and compensation under