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Allahabad HC: Matrimonial Case Cannot Be Transferred On Ground of Distance/ Financial Stress - (30 Mar 2022)

FAMILY

Allahabad High Court has held that once an application under Section 24 of the Hindu Marriage Act, 1955 has been allowed and uninterrupted litigation expenses are being paid to a party, he/she cannot file transfer application on the ground of distance and financial stress.

Tags : ALLAHABAD HIGH COURT   MATRIMONIAL CASE   MATRIMONIAL DISPUTE   TRANSFER APPLICATION   SECTION 24 OF THE HINDU MARRIAGE ACT   1955  

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