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Delhi High Court: ‘Non-Adjusting Attitude’ of Wife Amounts to Mental Cruelty, Court Grants Divorce - (24 Jan 2024)

FAMILY

Delhi High Court while granting divorce to a husband, has observed that the non–adjusting attitude of the wife and her incapability to sort out differences, with maturity, without causing public humiliation to husband amounts to mental cruelty.

Tags : DELHI HIGH COURT   MENTAL CRUELTY   DIVORCE  

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