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In petition submitted by the husband in the family court, he alleged that his wife refused to do household work by claiming herself to be a broad minded lady. He reported that she always on Whatsapp and friend with strangers in facebook and also she had illicit relationship.
However All these allegations have been denied by his wife?
The bench comprising of Justice Rakesh Kumar Jain and Justice Harnaresh Singh Gill dismissed his petition by affirming the family court order, the bench said that the husband failed to produce evidence against his wife.
Court stated that
“Nuptial knots cannot be allowed to be broken on these types unfounded allegations of cruelty physical or mental. Mere aggressive behaviour and sadness of wife does not mean that the wife is spoiling the atmosphere of her matrimonial home.”
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