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Supreme Court: Marriage Contracted During Pendency of Appeal from Divorce Decree Not Void - (24 Feb 2020)

FAMILY

Supreme Court has observed that a marriage contracted during the pendency of an Appeal from a divorce decree is not void ab initio especially when such an Appeal is filed after expiry of the period of limitation.

Tags : SUPREME COURT   MARRIAGE CONTRACTED DURING PENDENCY OF APPEAL FROM DIVORCE  

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