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Maintenance to Estranged Wife is for Survival, Not a Bounty, Says Delhi High Court - (20 May 2019)

The court order came while dismissing a man's plea challenging a trial court's May 2017 order directing him to pay an interim maintenance of Rs 40,000 to his estranged wife from the date of filing of the application -- March 2014.

Tags : COURT   HIGH COURT  

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