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Kerala HC Overrules Judgment Barring Muslim Women from Extra Judicial Modes of Dissolving Marriage - (13 Apr 2021)

FAMILY

Kerala High Court has overruled a judgment that effectively barred Muslim women from resorting to extra judicial modes of dissolving marriage, finding that the governing law, The Dissolution of Muslim Marriages Act, 1939 did not contemplate the undoing of the modes of extra-judicial divorce available to women under personal law. the Court has held that All other forms of extra-judicial divorce as referred in Section 2 of the Shariat Act, 1937 are thus available to a Muslim women.

Tags : KERALA HIGH COURT   EXTRA JUDICIAL MODES OF DISSOLVING MARRIAGE  

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