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SC: What is Cruelty for a Woman in a Given Case May Not be Cruelty for a Man - (08 Sep 2023)

FAMILY

Supreme Court has observed that what is cruelty for a woman in a given case may not be cruelty for a man, and a relatively more elastic and broad approach is required when Court examines a case in which a wife seeks divorce.

Tags : SUPREME COURT   CRUELTY   DIVORCE  

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