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Bombay HC: Well Qualified Wife Expressing Desire to Pursue Job Not Cruelty - (06 Oct 2022)

FAMILY

Bombay High Court while hearing an appeal against family court's refusal to grant divorce to the husband on the ground that cruelty is not proven, has held that a wife expressing a desire to work does not amount to cruelty under the Hindu Marriage Act.

Tags : BOMBAY HIGH COURT   CRUELTY   WIFE   DIVORCE  

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