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Delhi HC: Repeatedly Infidelity Accusations Against Spouse Constitute Cruelty - (13 Oct 2025)

FAMILY

Delhi High Court observed that repeatedly accusing a spouse of infidelity without evidence, damaging their reputation, and causing harassment constitutes an extreme form of cruelty, justifying legal action to protect the aggrieved party’s dignity and well-being within marital relations.

Tags : SPOUSE   CRUELTY   HARASSMENT  

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