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Karnataka HC: Can’t Direct Husband With 75% Disability to Pay Maintenance to Wife - (12 Apr 2024)

FAMILY

Karnataka High Court while setting aside an order of the execution court has held that a husband with 75% disability cannot be directed to pay maintenance to the wife as he is no longer an able bodied man to search for employment and pay maintenance to maintain the wife and the child.

Tags : KARNATAKA HIGH COURT   EXECUTION COURT   MAINTENANCE   75% DISABILITY  

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