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Karnataka HC Dismisses Order which Refused Delivery Expenses to Woman from Estranged Husband - (03 Oct 2019)

CIVIL

Karnataka High Court has set aside a Family Court Order which refused delivery expenses to a woman from her estranged husband by observing that it was her first delivery and it was the duty of the woman’s parents to bear the expenses as per customs in all communities.

Tags : KARNATAKA HC   DELIVERY  

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