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Tel. HC: Since Wife's Right to Demand Khula Is Absolute, Court’s Only Role is to Put Judicial Stamp - (25 Jun 2025)

FAMILY

Telangana HC has stated that since the wife's right to demand Khula is absolute and does not have to be predicated on a cause or acceptance of the demand by husband, the only role of a Court of law is to put a judicial stamp on the termination of marriage, which then becomes binding on both parties.

Tags : TELANGANA HIGH COURT   TERMINATION OF MARRIAGE   JUDICIAL STAMP  

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