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Chh. HC: Can’t Build Matrimonial Home With Bricks & Stones, Love & Respect Between Spouses Required - (27 Apr 2024)

FAMILY

Chhattisgarh High Court while dismissing the wife’s plea of divorce under Sections 13(1)(i-a) and 13(1)(i-b) of the Hindu Marriage Act, 1955, has observed that a matrimonial home cannot be made with bricks and stones, love, respect and care are essential elements to lay its foundation.

Tags : CHHATTISGARH HIGH COURT   SECTION 13 OF HM ACT   MATRIMONIAL HOME  

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