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Supreme Court Dissolves an 'Emotionally Dead' Marriage Invoking Article 142 Powers - (15 Sep 2021)

FAMILY

Supreme Court has remarked that the marriage between the parties is emotionally dead and there is no point in persuading them to live together any more, while dissolving a marriage invoking its powers Article 142 of the Constitution of India, 1949.

Tags : SUPREME COURT   'EMOTIONALLY DEAD' MARRIAGE  

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