Kerala HC: Presumption of Valid Marriage Leans Towards a Ceremonial Marriage - (25 Jun 2021)
FAMILY
Kerala High Court has held that when there is evidence of long cohabitation of a man with two women simultaneously, one pursuant to a ceremonial marriage and the other not so, the presumption of valid marriage leans in favour of the former.
Tags : KERALA HIGH COURT PRESUMPTION OF VALID MARRIAGE
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