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Bombay High Court: Wife not Entitled to Maintenance if Allegation of Adultery is Proved Against Her - (27 Dec 2019)

FAMILY

Bombay High Court has ruled that if allegations of adultery are proved against the wife in a marriage she is not entitled to maintenance. The Court noted while considering the expressed embargo on the right of the Petitioner/Wife to claim maintenance especially when divorcé was granted on the basis of adultery that the lower Court had rightly held that the wife was not entitled to maintenance.

Tags : BOMBAY HIGH COURT   ADULTERY  

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