August,24,2016:
A false case of Dowry demand against her husband and his family is good ground for granting Divorce.
On Tuesday, the Delhi High Court came down heavily on a woman who had made false allegations against her husband & had also attempted suicide to incriminate her in-laws.
Division Bench granted Divorce to the man who claimed bad treatment to him and his Family by his Wife.
It's a case where false allegations were made against the husband (appellant) & in-laws, and they were even arrested & later on acquitted when charges (of harassment & dowry demand) were found to be false.
DB ruled that these false allegations itself amount to cruelty on Husband and his Family..
The High Court of Delhi was deciding the submission of the Husband who was challenging the decision of the Family Court, which refused to give him divorce saying that the incidents of cruelty which were mentioned by him were “normal wear and tear of matrimonial life”.
The man and his father had to spend time in jail.
Father-in-law was suspended from his government job due to the arrest.
The High Court observed that while some of incidents mentioned by the man were normal wear & tear of matrimonial life, but it differed with the Family Court on the incidents where the woman filed a false case of dowry demand against her husband & his family.
Read Full Text of Judgment here-
Delhi High Court Judgment on False Case by Wife as Ground of Divorce
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