Kerala HC: Divorced Wife Not Entitled to Right of Residence - (25 Mar 2021)
FAMILY
Kerala High Court has held that a divorced wife would not be entitled to the right of residence conferred under Section 17 of the Protection of Women from Domestic Violence Act, 2005. The Court has held that the said right is available only to a woman in a domestic relationship. However, the Court observed that a divorced wife occupying a shared household can be evicted only in accordance with law.
Tags : KERALA HIGH COURT RIGHT OF RESIDENCE
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