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Gujarat HC: Muslim Husband Has No Fundamental Right to Compel Wife to Share Consortium - (31 Dec 2021)

Gujarat High Court has observed that as per the Muslim law, a Husband has not been given any fundamental right to compel his wife to share his consortium with another woman in all circumstances. The Court has held that in a suit filed by the husband for restitution of conjugal rights, a woman cannot be forced to cohabit with her husband even by way of a court's decree.

Tags : GUJARAT HIGH COURT   COMPULSION ON WIFE TO SHARE CONSORTIUM  

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