AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 71 words
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.