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Monika Sharma v. Kuldeep Kumar Dogra - (High Court of Himachal Pradesh) (31 Jul 2015)

Repeated false allegations can constitute 'cruelty'

MANU/HP/0657/2015

Family

Mindful that the test for 'cruelty' in a marriage was a flexible one, the Court held that repeated false accusations by the wife against the husband, made knowingly, beseeching his reputation constituted cruelty. The Court dismissed the appeal of the wife and held that such cruelty entitled the husband for a decree of divorce.

Relevant : Vishwanath Agrawal, S/O Sitaram Agrawal vs. Sarla Vishwanath Agrawal, MANU/SC/0513/2012 N.G. Dastane vs. S. Dastane MANU/SC/0330/1975 Samar Ghosh vs. Jaya Ghosh MANU/SC/1386/2007

Tags : CRUELTY MARRIAGE DIVORCE

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