Saturday, 02, May, 2026
 
 
 
Expand O P Jindal Global University
 

Wife sends SMS accusing the husband for adultery: High Court treated it as mental cruelty and granted divorce [Read the Order]


Kids in Divorce
04 Aug 2019
Categories: Latest News Marriage and Divorce News

The Punjab and Haryana High Court has granted divorce to a man whose wife resorted to fake messages and character assassination.

The objectionable message, which was sent through their son, said he was living with another woman in the US and also had a child. The court ruled on the husband’s appeal that the incident amounts to “mental cruelty”.

The Bench was also told by the husband that the wife allegedly started treating him with cruelty “as she refused to cook meals and forced him to live separately from his parents”, Tribune India reported.

“This kind of SMS which attacked the character of the appellant-husband also constitutes the ingredient of mental cruelty for which the appellant deserves a decree of divorce,” the Bench of Justice Rakesh Kumar Jain and Justice Harnaresh Singh Gill said, challenging the judgment and decree passed in May 2013 by a Sonepat family court. The couple solemnised in February 1997 and was blessed with a child.

Source link

Read the Order here:

 

 

 



Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter