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Kerala HC: Magistrate Can Decide Validity of Talaq in Wife's Petition Under DV Act - (02 May 2022)

FAMILY

Kerala High Court has held that a Magistrate is empowered to decide the plea of talaq raised by the husband in his wife's petition filed under the Domestic Violence Act, 2005 if he disputes their marital status on that ground.

Tags : KERALA HIGH COURT   TALAQ   DOMESTIC VIOLENCE ACT   2005   MARITAL STATUS  

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