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Bombay HC: Man Can’t Deny Maintenance to Ex-Wife Who Deserted Him - (21 Dec 2015)

Bombay HC, while confirming a sessions court order directing a man to pay maintenance to his former wife, observed that there was no merit his contention that he was not liable to pay maintenance since the divorce was obtained on ground of desertion by the woman.

Tags : BOMBAY HC   MAINTENANCE TO EX-WIFE  

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