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SC: Maintenance Petition Filed by Wife with Permanent Alimony u/s 25 HMA Cannot Be Entertained - (13 Feb 2020)

FAMILY

Supreme Court has observed that a Petition filed by a wife under Section 125 of the Code of Criminal Procedure, 1973 who was earlier granted permanent alimony under Section 25 of the Hindu Marriage Act, 1955 cannot be entertained.

Tags : SUPREME COURT   MAINTENANCE PETITION  

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