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Del. HC: Wife Taking Recourse of Law Doesn’t Amount to Cruelty Against Husband - (28 Jul 2023)

FAMILY

Delhi High Court has held that merely because estranged wife had taken recourse to law by initiating legal action before a court of law against husband, it cannot be, by any stretch of imagination, labeled as an instance of cruelty.

Tags : DELHI HIGH COURT   CRUELTY   HUSBAND  

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