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Del HC: Wife's Right to Reside in Shared Household Doesn’t Violate Husband’s Right to Seek Partition - (07 Aug 2025)

FAMILY

Delhi High Court has held that a married woman's right to reside in a shared household under Section 17 of the Domestic Violence Act, 2005 does not override her husband's legal right to seek partition or assert ownership through civil proceedings.

Tags : DELHI HIGH COURT   DOMESTIC VIOLENCE ACT   SECTION 17  

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