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Kar. HC: Family Courts Must Decide Divorce Cases Within One Year - (27 Jul 2023)

FAMILY

Karnataka High Court while observing that matrimonial causes should be tried & disposed off on a war footing, at least as a concession to the shortness of human life, has held that Family Courts must decide cases for the dissolution/nullity of marriage, within one year.

Tags : KARNATAKA HIGH COURT   FAMILY COURTS   DIVORCE CASES  

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