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Karnataka HC: Husband's Extra-Marital Partner Not Respondent in Domestic Violence Proceedings - (29 Jun 2021)

FAMILY

Karnataka High Court has held that a wife cannot make the woman with whom her husband is having an illegal relationship as a respondent in the application made by her under Section 12, of the Domestic Violence Act, 2005.

Tags : KARNATAKA HIGH COURT   HUSBAND'S EXTRA-MARITAL PARTNER  

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