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Madras High Court: Seeking Divorce over Wife's Accidental Hip Injury is Inhumane - (30 Jul 2026)

FAMILY

Madras High Court held that seeking divorce solely because a wife suffered an accidental hip injury is inhumane and contrary to constitutional values, observing that such an approach unfairly discriminates against persons with health conditions and lacks compassion.

Tags : WIFE; HIP INJURY; DIVORCE  

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