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Application to Set Aside Ex Parte Divorce Decree Not Infructuous Because Spouse Remarried: Kerala HC - (26 Oct 2018)

Kerala High Court has held that remarriage of the spouse who obtained an ex parte decree of divorce, after the filing of the application for setting aside the ex parte decree by the opposite spouse, would not render such application infructuous.

Tags : KERALA HIGH COURT   EX PARTE DIVORCE DECRREE  

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