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MP HC: Compelling Married Woman to Live in Parental Home After Marriage is Cruelty - (30 Jun 2021)

FAMILY

Madhya Pradesh High Court has observed that compelling a married woman to live in her parental home after marriage amounts to cruelty and that for this reason, it cannot be said that she was living separately without reasonable reason.

Tags : MADHYA PRADESH HIGH COURT   COMPELLING MARRIED WOMAN TO LIVE IN PARENTAL HOME  

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