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Kerala HC: Islamic Law Recognizes Woman's Right to Demand Divorce, Husband's Consent Not Essential - (01 Nov 2022)

FAMILY

Kerala High Court while observing that Islamic law recognizes a Muslim woman's right to demand to dissolve marriage, has held that the will of wife cannot be related to twill of husband who may not be agreeing to the divorce.

Tags : KERALA HIGH COURT   ISLAMIC LAW   DIVORCE  

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