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Madhya Pradesh High Court: Throwing Out Wife from Matrimonial Home Amounts to Cruelty - (18 Mar 2024)

FAMILY

Madhya Pradesh High Court has held that if a lady has been ousted from her matrimonial house, then certainly it will have an impact on her mind amounting to mental cruelty and it would become a continuous offence and every day would give a fresh cause of action.

Tags : MADHYA PRADESH HIGH COURT   MATRIMONIAL HOME   CRUELTY  

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