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Supreme Court: Marriage can be Dissolved if it Breaks Down Irretrievably - (10 Oct 2019)

FAMILY

Supreme Court has ordered dissolution of a marriage of a couple, living separately for 22 years and failing to reconcile their differences. The Court termed the marriage "unworkable, emotionally dead, beyond salvage and broken down irretrievably". Furthermore the Court observed that this was a fit case to exercise the powers under Article 142 of the Constitution of India.

Tags : SUPREME COURT   MARRIAGE  

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