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Karnataka HC: Husband Cannot Obtain Divorce Solely on the Ground of Losing Interest in Marriage - (20 Jul 2026)

FAMILY

Karnataka High Court refused to dissolve a 21-year-old marriage, holding that a husband cannot seek divorce merely because he has lost interest in the relationship. It further observed that he cannot be permitted to take advantage of his own wrong to secure dissolution.

Tags : DIVORCE; HUSBAND; MARRIAGE  

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