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Supreme Court: Legal Route Adopted by Wife Cannot be Termed as 'Cruelty' On Husband - (22 Aug 2019)

FAMILY

Supreme Court has observed that legal course adopted by wife to protect her rights cannot be termed as inflicting cruelty on the husband. The Court ruled that it was needless to mention that irretrievable breakdown of marriage by itself was not a ground provided under the statute for seeking dissolution of marriage.

Tags : SUPREME COURT   CRUELTY  

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