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Madras HC: Marriages Can’t be Dissolved through Settlement Deeds - (14 Sep 2016)

Madras HC has said that married couples cannot legally dissolve their marriages by simply entering into a mutual written agreement titled ‘Divorce Settlement Deed’ and agreeing to part ways subject to fulfillment of certain conditions such as payment of a lump sum amount as alimony.

Tags : MADRAS HC   DIVORCE SETTLEMENT DEED  

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