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Madras HC: Unilateral Refusal to Consummate Marriage is Ground for Divorce - (06 Apr 2022)

FAMILY

Madras High Court has reiterated that marriage can be dissolved by decree of divorce on a petition filed either by the husband or the wife on the ground that the other party as after the solemnization of the marriage has not cooperated to consummate the marriage.

Tags : MADRAS HIGH COURT   MARRIAGE   DECREE OF DIVORCE   CONSUMMATE   SOLEMNIZATION  

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