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Bombay HC Directs Wife to Pay Maintenance to Husband under Sec 25 of Hindu Marriage Act, 1955 - (01 Apr 2022)

FAMILY

Bombay High Court upheld two orders of the civil court directing a wife working as a teacher, to pay Rs 3,000 maintenance to her husband by directing the school principal to deduct Rs. 5000 from her salary towards unpaid maintenance.

Tags : BOMBAY HIGH COURT   MAINTENANCE   MAINTENANCE TO HUSBAND  

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