2023 SCC Vol. 6 Part 4
Concept of Justice in Society: The author delves into the concepts of “law” and “justice” in this article. [Engaging in the Concept
family and personal laws
“Child cannot be used as a pawn to prove allegation of adultery against wife”; SC lays down scope of using DNA profiling in divorce cases
The Supreme Court held that merely because either of the parties have disputed a factum of paternity, it does not mean that the Court should direct DNA test or such other test to resolve the controversy. Only in exceptional and deserving cases, where such a test becomes indispensable to resolve the controversy the Court can direct such test.
Does a husband comparing his wife to other women amount to mental cruelty? Kerala HC answers
Kerala High Court: In a divorce case, Anil K. Narendran and C. S. Sudha, JJ., held that constant and repeated taunts by
Husband seeking divorce on ground of cruelty to pay one time permanent alimony to wife and provide her with a residence
Supreme Court: In the case where the wife made reckless, defamatory and false accusations against her husband, his family members and colleagues,
Forcing the husband to leave his parents, who are dependent on his income, amounts to cruelty
Supreme Court: Dealing with the case where the husband had sought divorce from his wife on the ground that she was forcing