Punjab and Haryana High Court: Woman Entitled to Alimony Even if Marriage Void - (27 May 2019)
FAMILY
Punjab and Haryana high court has made it clear that a woman would be entitled to permanent alimony even though her marriage was declared illegal, null and void. The High Court was of the view that she would be entitled to maintenance and permanent alimony (lump-sum) in terms of Section 25 of the Hindu Marriage Act, 1955.
Tags : PUNJAB AND HARYANA HIGH COURT ALIMONY
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