Irretrievable breakdown of marriage - Divorce - Husband was about 89 years old and wife aged about 82 years - One should not be oblivious to the fact that the institution of marriage occupies an important place and plays an important role in the society - it would not be desirable to accept the formula of "irretrievable break down of marriage" as a strait-jacket formula for the grant of relief of divorce under Article 142 of the Constitution of India - Appeal dismissed. - Supreme Court of India Judgements
SUPREME COURT OF INDIA DIVISION BENCH DR. NIRMAL SINGH PANESAR — Appellant Vs. MRS. PARAMJIT KAUR PANESAR @AJINDER KAUR PANESAR — Respondent ( Before : Aniruddha Bose and Bela M. Trivedi, JJ. ) Civil Appeal No.2045 of 2011 Decided on : 10-10-2023 Constitution of India, 1950 – Article 142 – Hindu Marriage Act, 1955 – […]
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