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“It is a collective duty of both husband and wife to wither the trivial issues which are normal in a matrimonial life and mutual respect to the decision of each other appears to be the hallmark of the society. Even the Constitution recognises equality in gender and, therefore, the husband to be put on higher degree than that of the wife is unacceptable.”
Unfortunate are the matrimonial disputes where the fountain head of friction inter se the spouses is mere lack of adjustment, understanding and the will to stay together. These factors are the wheels of the chariot of a workable marriage and if either spouse becomes averse to move together and chooses to abandon the relationship, then extensive reconciliatory efforts by one spouse, would also not yield any results.
A quick legal roundup to cover important stories from all High Courts this week.
“To create life and give birth to the child is the God gifted power that lies with the mother. But here is a situation where her own creations or sons are not interested to even meet her, let alone live together.”
Supreme Court viewed that the child being aged 12 years and 9 months old, was in a position to take decisions.
The Court also acknowledged the husband’s difficulty taking leave every now and then and allowed him to appear through video conferencing for the days when his physical presence is not required.
The courts should make all efforts to try and dispose of matrimonial matters within 1 year so that in the event of granting such a decree, the parties may re-structure their lives.
Jammu and Kashmir and Ladakh High Court: While deciding the instant petition wherein the Court was faced with the issue
Supreme Court: The bench of AM Khanwilkar and JB Pardiwala*, JJ, in a matter relating to custody of two minor children, has
Himachal Pradesh High Court: Chander Bhusan Barowalia J. disposed of the petition and quashed the FIR/complaint. The facts of the case are
LXIII Addl. City Civil & Sessions Judge, Bengaluru: B. Venkatesha, LXIII Addl. City Civil & Sessions Judge, dismissed an appeal filed under Section
Central Information Commission (CIC): Neeraj Kumar Gupta (Information Commissioner) held that: “Since filing of the Income Tax Returns by an individual with
2020 has been a year of COVID-19, challenges, and changes. Of many things that this year has taught us, one of the
In our series of 2020 wrap-ups, let’s revisit and take a dive at some of our stories on family laws and how
Bombay High Court: C.V. Bhadang, J., addressed whether the Family Court can application for reliefs under Section 18 to 22 of the
Delhi High Court: Anu Malhotra, J., dismissed the petition in view of the dispute being settled mutually. The instant petition sought quashing of
Kerala High Court: Shircy V. J., while allowing the present petition against the original petition filed in the family court, reiterated, “In
Telangana High Court: K. Lakshman, J., addressed an issue in the criminal petition in light of Section 41-A of the Criminal Procedure Code,
Kerala High Court: Shircy V., J. allowed the transfer petition of the petitioner’s matrimonial dispute cases to the Family Court most convenient
Himachal Pradesh High Court: Chander Bhusan Barowalia, J. allowed a petition filed under Section 482 of the Code of Criminal Procedure, 1973