Delhi High Court
Case BriefsHigh Courts

The Family Judge has erred in analyzing the life of the parties by taking a myopic view and by considering each incident as an independent window, when in fact it is the journey of the parties through their matrimonial life, which is determinative of their compatibility, progressiveness, and growth.

Case BriefsHigh Courts

Karnataka High Court: While deciding an appeal filed under Section 28 of the Hindu Marriage Act, 1955, a Division Bench comprising of