MINOR VIKASH Vs. PRIYA

JUDGEMENT

(1.) "Marriage today is no longer a sacrament, but an art of conciliation and adjustment."

(2.) This case epitomizes the tragic consequence of how modern domestic complexities can distort familial bonds. Here, a minor child has been thrust into the vortex of litigation, not to protect his welfare, but as an instrument to vent the latent animosity of an embittered father-in-law against his divorced and peacefully remarried daughter-in-law. What ought to have been a matter of parental care has been converted into a tool of vengeance, where the estranged husband, instead of acting with responsibility, has chosen to act through his father, making his own minor son a mere pawn in their continuing matrimonial discord.

(3.) This Court cannot remain oblivious to the persistent vulnerabilities faced by women, who, even after lawfully resolving their marital disputes and rebuilding their lives with dignity, are often dragged back into the shadows of hostility under one guise or another. The Court, therefore, stands vigilant to uphold the dignity, autonomy, and peace of womanhood, which are integral to the right to life guaranteed under Article 21 of the Constitution of India.