High Court: Innocent children are being used as tools of vengeance by parents in Divorce and Custody matters, Read Order

February,19,2017:

Court has found a sudden behavioral change in child indicating that mind of the child was poisoned.

Delhi High Court lamented that vindictive lawsuits filed by estranged couples end up harming their children even as number of divorce cases across all the  sections of the society is increasing, resulting in rise of bitter child custody battles.

High Court bench comprising of Justice Pradeep Nandrajog and Justice Yogesh Khanna observed that often innocent children are used as tools of vengeance by vindictive litigants.

HC Bench expounded that perusal of Article 39 (e) & (f), Constitution of India would guide that of various fundamental rights of a child, one valuable right is to get love and affection from both parents, right to quality of life, right to be cared and right to develop a sense of belonging.

HC Courts observations came on a plea by a man who moved HC seeking visitation rights and interim custody of his daughter, who was staying with her mother. High Court allowed visitation rights to the man

In instant case, Court noted that child, who lived with her father for three years, suddenly turned not only cold but positively hostile towards father within six months of staying with her mother.

Delhi High Court Judgement on Use of Innocent Children as Tools of Vengeance by Vindictive Litigants in Cus... by latest laws team on Scribd

Related News @ LatestLaws.in-

1.2.2017 - High Court to consider if withdrawl from Mutual Consent Divorce Petition can attract Contempt action

12.12.2016 – High Court: Backing out of the Mutual Consent Divorce petition equals to Mental Cruelty, Read Order

13.11.2016 – Govt. to introduce Bill to amend 150-yr-old Christian Divorce Law in Winter Session

7.10.2016 – SC: Hindu Son can Divorce his Wife if she tries to separate him from his Aged Parents, Read Order

24.8.2016 – Suicide attempt by Wife to falsely implicate Husband’s Family is ‘Cruelty’, Husband deserve Divorce, Read Text

21.8.2016- SC Constitution Bench upholds bar on “Menace” Mechanical Arrests in Dowry Cases

5.6.2016- SC warns Trial Courts: Do not take hyper-technical approach in Matrimonial Cases, Read Judgment

12.5.2016- Domestic Violence Act being misused: Center Govt. cites NCRB Data

12.3.2016- Matrimonial Breakups: After Celebrities Karishma Kapoor, Farhan Akhtar and Hritik Roshan now Malaika Arora files for Divorce Decree

2.3.2016- Supreme Court directs Karisma & Sunjay Kapoor’s Lawyers to settle the Divorce battle

15.12.2015- High Court miffed at unabated misuse of Sec. 498A IPC despited repeated Supreme Court directions, Read Judgment

21.11.2015- Supreme Court expounds despite Judicial Separation wife can still claim Stridhan

16.8.2015- Wife partying all night not a Matrimonial Cruelty, High Court

14.7.2015- After SC rap – Why no uniformity in Divorce Laws, Govt. wakens to amend Law