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Bombay HC Grants Divorce to Man on Grounds of Mental Cruelty Meted Out by Wife - (31 Aug 2021)

FAMILY

Bombay High Court has granted a divorce, relying on instances of high degree of "mental cruelty" meted out by a wife to her 36-year-old husband. The Court has held that the evidence on record proves that the respondent-wife inflicted upon the appellant-husband mental pain and sufferings which would make it impossible for him to live with her. It has been proved that the mental cruelty is such that it would in all probability cause injury to the health of the appellant.

Tags : BOMBAY HIGH COURT   DIVORCE TO MAN ON GROUNDS OF MENTAL CRUELTY  

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