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Delhi HC: Denial of Conjugal Relationship Ground for Divorce But Not Exceptional Hardship - (19 Apr 2022)

FAMILY

Delhi High Court has observed that although denial of conjugal relationship is a ground for divorce and equivalent to cruelty, the same cannot be said to amount to exceptional hardship under Section 14 of the Hindu Marriage Act 1955.

Tags : DELHI HIGH COURT   CONJUGAL RELATIONSHIP   DIVORCE   CRUELTY   SECTION 14 OF THE HINDU MARRIAGE ACT 1955  

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