Seshammal Vs Munisami Mudaliari

Madras High Court 29 Mar 1897 (1897) 03 MAD CK 0009

Judgement Snapshot

Judgement Text

Translate:

1. The answer to the first question referred to us is that there is a right and a moral duty in the mother, but no legal obligation. The answer to the

second question is that the duty of the father is a religious one and not a legal obligation. The third question is answered in the affirmative and the

fourth in the negative.

2. We give no costs for this reference.

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