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Supreme Court: Maintenance Order not to be Stayed Unless for Very Exceptional Reasons - (26 Sep 2019)

FAMILY

Supreme Court has noted that the higher Courts should not stay an order of maintenance unless there are very exceptional reasons. The Court observed that a husband or father was duty bound to maintain his wife and child. Moreover unless there are very special reasons the higher Court should not normally stay such an order.

Tags : SUPREME COURT   MAINTENANCE  

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