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Kerala HC: Mere Use of 'Irrevocably' On Talaqnama Does Not Invalidate Talaq - (28 Sep 2021)

FAMILY

Kerala High Court has dismissed an appeal filed by the former wife of a serving judicial officer seeking to invalidate the talaqnama served on her on the ground that it contained the word 'irrevocably'.

Tags : KERALA HIGH COURT   MERE USE OF 'IRREVOCABLY' ON TALAQNAMA  

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