CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim  ||  Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay  ||  Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report  ||  Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM  ||  Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old  ||  MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch  ||  Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate  ||  Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy  ||  Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads  ||  J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common    

Gujarat High Court: Divorced Woman Cannot Seek Monetary Relief from Ex-Husband - (03 Jan 2020)

FAMILY

Gujarat High Court has observed that a woman once divorced cannot seek monetary relief from her former husband under the Protection of Women from Domestic Violence Act, 2005. The Court while quashing the proceedings noted that the wife would be an aggrieved person under the 2005 Act so long as the domestic relationship survives. As soon as it is snapped, it is an end to their domestic relationship and she would not be an aggrieved person then.

Tags : GUJARAT HIGH COURT   DIVORCED WOMAN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved