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Del. HC: Wife Entitled to Maintenance Even When Decree of Restitution of Conjugal Rights Against Her - (26 Sep 2022)

FAMILY

Delhi High Court has held that mere presence of a decree of restitution of conjugal rights against the wife does not disentitle her from claiming maintenance from her husband, when it is due to his own conduct she is not able to stay with him.

Tags : DELHI HIGH COURT   CONJUGAL RIGHTS   MAINTENANCE  

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