(1.) India is a country, which is slowly opening its door for western ideas and lifestyles and the most crucial aspect amongst it, is the concept of 'Live-in-relationship'.
(2.) The live-in-relationship is an agreement in which two persons live together in a short or long term relationship. The Hindu Marriage Act, 1955 (for short, 'the Act of 1955') does not recognize the concept of live-in-relationship. Even in Muslim Law, no recognition has been given to such relationship as such type of relationship, without or outside the marriage, is treated as 'Zina'and 'Haram'. Such relationship is not permissible in Islam.
(3.) The idea of live-in-relationship may seem to be unique and appealing but in reality the problems likely to arise are many, as well as challenging. The status of a woman in such relationship is not that of a wife and lacks social approval or sanctity.
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