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Orissa HC: For Divorce on Ground of Adultery, Joinder of Paramour as Defendant is Not Mandatory - (09 Jan 2024)

FAMILY

Orissa High Court has held that though Hindu Marriage & Divorce (Orissa HC) Rules mandate making of paramour a necessary party but exceptions have been provided where such person may not be made a party and such mandate is to be interpreted as to be made party “wherever it is possible”.

Tags : ORISSA HIGH COURT   PARAMOUR   NECESSARY PARTY  

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