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Karnataka HC: Husband has to First Approach Civil Court for Declaration Regarding Wife Being Dead - (02 Sep 2019)

CIVIL

Karnataka High Court has ruled that when there is no scope for presumption that wife would be dead in case she has not been seen for seven years. For the purpose of such a presumption the statute book provides that the husband has to approach the civil court seeking declaration that his wife is dead.

Tags : KARNATAKA HC   CIVIL COURT  

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