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Karnataka HC: Father not Liable to Pay Monthly Maintenance to Daughter who is Gainfully Employed - (30 Sep 2019)

FAMILY

Karnataka High Court has ruled that a father is not liable to pay monthly maintenance amount to his daughter who is gainfully employed. The Court observed that the lower Court was justified in awarding certain sum at the initial stage but not after the Petitioner i.e the daughter has secured a respectable job in a good company.

Tags : KARNATAKA HC   MAINTENANCE  

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