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Delhi High Court Increases Interim Maintenance on Grounds of Perjury by Husband - (23 Oct 2019)

FAMILY

Delhi High Court has enhanced the interim maintenance payable by the husband to his wife and has also directed initiation of an inquiry under Section 340 of Code of Criminal Procedure, 1973. The Court has taken a strict view of a false rent agreement filed by the husband against him in domestic violence proceedings pending against him before the lower Court.

Tags : DELHI HIGH COURT   MAINTENANCE  

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