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Cal HC Upholds Divorce, Rules False Cases by Wife And 17-Year Separation Constitute Mental Cruelty - (08 Apr 2026)

FAMILY

Calcutta High Court upheld a husband’s divorce, dismissing the wife’s appeal, citing her false cases, prolonged 17-year separation, and cruelty, affirming the Trial Court’s finding of irretrievable breakdown after reviewing evidence and her conduct.

Tags : DIVORCE   FALSE CASES   SEPARATION  

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