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Kerala High Court Requests Family Court to Reconsider Wife’s Plea on Maintenance - (06 Jun 2019)

FAMILY

Kerala High Court has observed that a single act of unchastity or a few lapses of virtue will not disentitle a wife from claiming maintenance from her husband under Section 125 of the Criminal Procedure Code, 1973. The Court set aside the order of a Family Court which had rejected the plea of a woman seeking maintenance on the ground that she was living in adultery.

Tags : KERALA HIGH COURT   MAINTENANCE  

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