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Ker. HC: Subjecting Wife to Sexual Perversions Against her Will Amounts to Cruelty - (03 Jan 2024)

FAMILY

Kerala High Court while granting divorce to the wife, has held that compelling the wife to engage in sexual activity in a manner to which objects on the ground that it is against normal sexual activity, can only be termed as cruelty both physical and mental as it causes misery and agony to the wife.

Tags : KERALA HIGH COURT   SEXUAL PERVERSIONS   CRUELTY   DIVORCE  

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