Hindu Marriage Act, 1955 – Section 13 – Divorce – Broken-down marriage – Once parties have separated and separation continued for sufficient long time, and one of them has presented petition for divorce, it can be presumed that marriage has broken down. Hindu Marriage Act, 1955 – Section 13 – Divorce – Mental cruelty – Wife cautioning world at large not to deal with her husband constitutes mental cruelty.
AIR 2006 SC 1675 : (2006) 2 CTC 510 : (2006) 1 DMC 489 : (2006) 3 JT 491 : (2006) 3 SCALE 252 : (2006) 4 SCC 558…