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Supreme Court Of India

Hon'ble Judge(s): Deepak Verma, Dipak Misra , JJ

(A) Civil P.C. (5 of 1908) , S.100— Concurrent finding of fact - Interference - Only if finding recorded is perverse - That another view is possible on evidence - Cannot be basis for interference. (Para 30) (B) Civil P.C. (5 of 1908) , S.100— Concurrent finding of fact - Interference - Perverse finding - Finding that is not supported by evidence or finding reached by drawing inference in far fetched manner - Constitutes perverse finding. (Para 31) (C) Hindu Marriage Act (25 of 1955) , S.13— Evidence Act (1 of 1872) , S.3— Matrimonial disputes - Appreciation of evidence - Family members, relatives, friends of either spouse or neighbour - Are most natural witnesses - Their evidence has to be tested on objective parameters - Not thrown overboard on ground of relationship. (Para 32) (D) Hindu Marriage Act (25 of 1955) , S.13(1)(1a)— Divorce - Mental cruelty - Evidence showing that wife used to crumple ironed clothes of husband - Hide his motor cycle keys or close main gate while husband was getting ready to go for work - Amounts to mental cruelty - Finding recorded on such ev....