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All HC Waives Cooling Off Period for Divorce After Couples Enter into MoU Amicably - (31 Aug 2023)

FAMILY

Allahabad High Court while waiving off cooling-off period for dissolution of marriage under Section 13B of Hindu Marriage Act, observed that after entering a MoU amicably, legitimacy of an MOU between the parties out of their free will is not open to judicial scrutiny except on the ground of fraud.

Tags : ALLAHABAD HIGH COURT   DIVORCE   COOLING OFF PERIOD   MOU  

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