SC rules that Children born out of Live-in Relationship are not not illegitimate

Introducing a fresh aspect towards the lively debate on legitimacy of the ‘live in’ relationship as well as legitimacy of kids given birth to out of this kind of relationship, the Top court has decided the fact that such children are not necessarily unlawful. The Supreme Court has additionally held that such kids possess a right to inherit the properties left behind by one of the partners in this kind of relationship, reports dnaindia
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