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Bombay High Court: Wife's Partying Not Mental Cruelty - (03 Aug 2015)

Bombay High Court has in a marital dispute case ruled that a Family Court was wrong in granting divorce to a Navi Mumbai resident who had claimed that his wife used to party a lot and misbehave, which constituted cruelty.

Tags : BOMBAY HIGH COURT   MENTAL CRUELTY   PARTYING  

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