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Del HC: Must Look at Whole Married Life Instead of Few Incidents to Ascertain Acts of Mental Cruelty - (06 Sep 2023)

FAMILY

Delhi High Court has held that while looking at acts of mental cruelty, the court must look at the married life as a whole and not merely a few isolated incidents, and wife filing an FIR alleging cruelty and dowry harassment without any cogent evidence is not sufficient to prove any allegation.

Tags : DELHI HIGH COURT   MARRIED LIFE   MENTAL CRUELTY  

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