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Karnataka HC: Higher Educational Qualification of Wife Not Enough Reason Not to Give Maintenance - (09 Feb 2021)

FAMILY

Karnataka High Court has dismissed the revision petition filed by a husband challenging the family order which directed him to pay Rs 3,000 per month to his wife, stating that merely because a woman possesses high educational qualifications is not a reason by itself to presume that she can maintain herself.

Tags : KARNATAKA HIGH COURT   HIGHER EDUCATIONAL QUALIFICATION OF WIFE  

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