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Just a Pleading that Husband was Attempting Sodomy is Sufficient to Grant Divorce: Uttarakhand HC - (19 Nov 2018)

Uttarakhand High Court has observed that mere pleading by the wife in the divorce petition that husband was making an attempt to have an unnatural sexual relationship (sodomy) is sufficient to grant divorce on the ground of ‘cruelty’.

Tags : UTTARAKHAND HIGH COURT   SODOMY  

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