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FAMILY - Second Divorce Petition on Same Grounds Maintainable If Based on New Facts: Kerala HC - (18 Mar 2019)

FAMILY

Kerala High Court has held in a case that a spouse who suffered dismissal of original petition for dissolution of marriage on ground of cruelty, desertion and adultery is not precluded from suing again for dissolution on the same grounds, provided the relief is founded on new facts.

Tags : KERALA HIGH COURT   SECOND DIVORCE PETITION  

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