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SC: Uniting Couples Not Necessarily the Aim of Mediation in Matrimonial Matters - (27 Jun 2025)

FAMILY

Supreme Court while referring a matrimonial dispute to mediation, has observed that the aim of mediation in matrimonial disputes is not solely to reunite estranged couples and an amicable separation can also be a legitimate outcome of the mediation process.

Tags : SUPREME COURT   MATRIMONIAL MATTERS   MEDIATION  

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