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P&H HC: Small Distance is Not a Reason to Transfer Matrimonial Suit - (06 Jun 2022)

CIVIL

Punjab and Haryana High Court has held that distance of sixty kilometers is small and therefore not an overwhelming reason for the Court to order the transfer of the suit under section 9 of Hindu Marriage Act.

Tags : PUNJAB AND HARYANA HIGH COURT   TRANSFER   HINDU MARRIAGE ACT  

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