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Madras High Court: Willfull Desertion of Husband Doesn't Disqualify Alimony to Wife - (10 Aug 2015)

Madras High Court has held that in case a woman is not willing to live with her husband and desert him that does not disqualify her from getting maintenance from her husband.

Tags : MADRAS HIGH COURT   HUSBAND   DESERTION   ALIMONY  

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