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Madras HC Directs Satellite Imaging of Taluks and Earmarking of Waterbodies - (19 Apr 2021)

FAMILY

Chhattisgarh High Court has observed that existence of a serious dispute between a husband and wife is not a prerequisite for grant of divorce by mutual consent under Section 13B of the Hindu Marriage Act, 1955. The Court also opined that a judicial separation, instead of divorce by mutual consent cannot be granted in a mechanical manner.

Tags : CHHATTISGARH HIGH COURT   GRANT OF DIVORCE BY MUTUAL CONSENT  

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