Irretrievable breakdown of marriage - Husband and wife had lived together only for 40 days - It takes time to settle down in marriage - Petition dismissed. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH DELMA LUBNA COELHO — Appellant Vs. EDMOND CLINT FERNANDES — Respondent ( Before : Rajesh Bindal and Aravind Kumar, JJ. ) Transfer Petition (C) No. 1475 of 2021 Decided on : 18-04-2023 Constitution of India, 1950 – Article 142 – Irretrievable breakdown of marriage – Marriage had taken place […]
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