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Bombay High Court: Unchaste Wife Not Entitled for Permanent Alimony - (01 Oct 2015)

Bombay High Court while setting aside an order of a family court granting Rs1,500 as permanent alimony to wife to be paid by husband while granting him divorce, has ruled that an unchaste wife is not entitled for permanent alimony.

Tags : BOMBAY HIGH COURT  FAMILY COURT  ALIMONY TO WIFE  

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