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Karnataka HC: Un-Remarried Ex-Wife Incapable of Maintaining Herself Has Right to Maintenance - (20 Oct 2021)

FAMILY

Karnataka High Court has held that a Muslim man is duty-bound to make provision for his ex-wife's maintenance beyond iddat period, despite paying Mehr, if she remains un-remarried and is incapable of maintaining herself.

Tags : KARNATAKA HIGH COURT   UN-REMARRIED EX-WIFE  

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