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Del. HC: Court Must Step in When Wife Seeks Help in Procuring Evidence to Prove Husband’s Adultery - (11 May 2023)

FAMILY

Delhi High Court while observing that Right to Privacy is not absolute, has held that when a wife seeks help of Court for procuring evidence which would go a long way to prove adultery on part of her husband, Court must step in; this would be in consonance with Section 14 of the Family Courts Act.

Tags : DELHI HIGH COURT   ADULTERY   FAMILY COURT   PRIVACY  

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