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SC: Spouse Can File Divorce Petition if Restitution of Conjugal Rights Decree Ignored for 1 Year - (12 Jul 2024)

FAMILY

SC has observed that u/s 13(1A)(ii) of Hindu Marriage Act, 1955, it is provided that a divorce petition can be presented on the ground that there has been no restitution of conjugal rights between the spouses for a period of 1 year and more after passing decree for restitution of conjugal rights.

Tags : SUPREME COURT   DIVORCE PETITION   RESTITUTION OF CONJUGAL RIGHTS  

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