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Ker. HC: Cannot Evict Divorced Wife from Shared Household Except in Accordance with Established Law - (27 Jun 2024)

FAMILY

Ker. HC has held that a divorced woman cannot claim right of residence in a shared household but divorced woman staying in a household at time of divorce or after divorce shall not be evicted or excluded from shared household or any part of it except in accordance with procedure established by law.

Tags : KERALA HIGH COURT   SHARED HOUSEHOLD   DIVORCED WOMAN  

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