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Karnataka HC: Neglecting To Maintain Wife & Living With Another Woman Amounts to 'Domestic Violence' - (11 Aug 2017)

Karnataka High Court has held that omission of husband in neglecting to maintain the wife and living with another woman amounts ‘economic’ and ‘emotional’ abuse and wife is entitled for the protection under Domestic Violence Act.

Tags : KARNATAKA HIGH COURT   DOMESTIC VIOLENCE ACT  

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