Does failure to disclose mental disorder before marriage constitute perpetration of fraud so as to grant divorce? Del HC decides
Delhi High Court: While stating that, Marriage is not made of only happy memories and good times, and two people in a
Schizophrenia
Person detected with schizophrenia denied mediclaim. Insurer saying claimant suffering since 20 yrs hid material facts: Read why NCDRC allowed the claim
National Consumer Disputes Redressal Commission (NCDRC): Justice Ram Surat Ram Maurya (Presiding Member) upheld the decision of State Commission with regard to
Pakistan SC: Schizophrenia is not a permanent mental disorder but mental imbalance, related to an individual’s level of stress
Pakistan Supreme Court: While dismissing the present petition seeking the leave to appeal against the decision of Lahore High Court which confirmed