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Allahabad HC: Two Adults Have the Right of Choice of Matrimonial Partner - (17 Sep 2021)

FAMILY

Allahabad High Court has observed that it cannot be disputed that two adults have the right of choice of their matrimonial partner irrespective of the religion professed by them in a plea filed by one Shifa Hasan (19-year-old) and her male partner (24-year-old) who claimed to be in love with each other and submitted that they are living together out of their sweet will.

Tags : ALLAHABAD HIGH COURT   RIGHT OF CHOICE OF MATRIMONIAL PARTNER  

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