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Ker. HC: Not Granting Divorce Despite Mutual Consent Amounts to Cruelty - (25 Sep 2023)

FAMILY

Kerala High Court while relying on the Apex Court’s decision in Samar Ghosh v. Jaya Ghosh (MANU/SC/1386/2007), observed that denial or withholding of divorce in a failed marriage despite mutual consent of the parties would constitute mental cruelty.

Tags : KERALA HIGH COURT   DIVORCE   MUTUAL CONSENT   FAILED MARRIAGE   CRUELTY  

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