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Allahabad HC Allows Claim for Maintenance u/s 125 CrPC in Addition to Alimony - (22 Feb 2022)

FAMILY

Allahabad High Court has allowed the claim for maintenance of a wife under Section 125 of Code of Criminal Procedure, 1973, despite the grant of divorce decree and permanent alimony by the Family Court, while noting that an appeal against the said decree was pending before the Court and the same had not attained finality.

Tags : ALLAHABAD HIGH COURT   MAINTENANCE   ALIMONY  

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