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Karnataka HC: Wife Leveling Unsubstantiated Allegations of Husband Being Impotent Amounts to Cruelty - (17 Jun 2022)

CRIMINAL

Karnataka High Court has held that a wife calling her husband an impotent without legally substantiating the same by itself would amount to cruelty within the meaning of Section 13(ia) of the Hindu Marriage Act.

Tags : KARNATAKA HIGH COURT   CRUELTY   HINDU MARRIAGE ACT  

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