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P&H HC Declines Protection to Couples in "Contractual Live-In-Relationship" - (12 Mar 2021)

FAMILY

Punjab & Haryana High Court has declined protection to a couple, registering its disapproval of 'new concept of contractual Live-In-Relation' backed by a deed, wherein parties state that their live-in-relationship is not 'Marital Relationship'. The Court has opined that "especially stating (in the deed) that it is not a 'Marital Relationship' is nothing but the misuse of the process of law as it cannot be morally accepted in society."

Tags : PUNJAB & HARYANA HIGH COURT   "CONTRACTUAL LIVE-IN-RELATIONSHIP"  

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