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All. HC: To Prove Cruelty Meted Out To Mother, Unrebutted Evidence of Minor Daughter Sufficient - (25 Jul 2024)

FAMILY

All. HC has held that once the minor child of the parties had specifically deposed that the father had tried to throttle her mother on many occasions, no other evidence of cruelty was required to be led in face of that unrebutted evidence.

Tags : ALLAHABAD HIGH COURT   UNREBUTTED EVIDENCE   CRUELTY  

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