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Madras HC: Long Cohabitation Will Not Confer Any Legal Right to Raise Matrimonial Dispute - (08 Nov 2021)

FAMILY

Madras High Court has observed that long cohabitation or living together will not confer upon the parties any legal right to raise a matrimonial dispute unless their marriage has been solemnized in accordance with law.

Tags : MADRAS HIGH COURT   LEGAL RIGHT TO RAISE MATRIMONIAL DISPUTE  

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