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It’s Neglect on Part of Husband to Maintain Wife if She Leaves Him due to Assault: Bombay HC - (22 Nov 2018)

Bombay High Court has observed that if due to physical assault or unbearable mental harassment wife is compelled to leave house of husband, then it's not voluntary withdrawal from the company of husband, it is to be considered as neglect or refusal on part of husband to maintain his wife.

Tags : BOMBAY HIGH COURT   NEGLECT ON PART OF HUSBAND TO MAINTAIN WIFE  

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