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The Allahabad High Court observed that a spouse having conflicting desires with that of husband or his family doesn’t constitutes cruelty. The family court had granted divorce to the husband on the grounds of cruelty and abandonment. One of the grounds given by the husband for looking to divorce his wife is that she works against his desires. A seat of Justice Shabihul Hasnain and Justice Sheo Kumar Singh alluded to Lord Denning's "Due Process of Law" and cited this entry: "A lady feels as acutely as a man. She in her comfort, works as helpful as man does in his. She has much right to her freedom – build up her identity to the full – as a man. When she weds, she doesn't turn into the spouse's servant however his equivalent accomplice. Neither can manage without the other. Nor is over the other or under the other. They are equals." The court additionally alluded to different established arrangements and judgments of the apex court. The bench likewise watched that there is no desertion by the wife. This appeal was discarded by a detailed judgment and the bench has additional outlines about mental cruelty.
• Unilateral choice of either husband or wife after marriage not to have child from the marriage may add up to cruelty.
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