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Kerala HC Sets Aside Order Directing Maintenance Allowance to be Deposited in Bank Account - (25 Feb 2021)

FAMILY

Kerala High Court has set aside the directions issued by the Family Court directing maintenance allowance to be deposited by the father in a bank account in name of the minor child that who would receive the amount on attaining majority. The Court has permitted the mother to receive the monthly maintenance allowance ordered in favour of the minor girl and ensure that it is utilised only for the benefit and welfare of the minor.

Tags : KERALA HIGH COURT   MAINTENANCE ALLOWANCE  

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