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Bombay HC Refuses to Interfere with Family Court Order Directing 75 Yr Old Man to Compensate Wife - (22 Apr 2019)

CRIMINAL

Bombay High Court has refused to interfere with an order of family court directing a 75-year-old man to pay Rs.1 lakh in compensation to his 72-year-old wife under the Protection of Women from Domestic Violence Act, 2005.

Tags : BOMBAY HIGH COURT   75 YEAR OLD MAN  

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