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Pat. HC: Mental Disorder for Divorce Must be Such that Spouse Can’t be Expected to Live with Other - (11 Apr 2025)

FAMILY

Patna HC has observed that Section 13(1)(iii) of the Hindu Marriage Act, 1955 does not make mere existence of a mental disorder of any degree sufficient in law to justify dissolution of marriage. Its degree must be such that spouse seeking relief cannot reasonably be expected to live with the other.

Tags : PATNA HIGH COURT   MENTAL DISORDER   DISSOLUTION OF MARRIAGE  

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