Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Ker. HC Upholds ?31.6 Lakh Compensation U/S 3 Muslim Women (Protection of Rights on Divorce) Act - (22 Nov 2022)

FAMILY

Kerala High Court has upheld Magistrate Court's order granting an amount of Rs. 31,68,000 as maintenance to a divorced woman under Section 3 of Muslim Women (Protection of Rights on Divorce) Act, 1986 as parties hail from financially strong backgrounds and have a very high standard of living.

Tags : KERALA HIGH COURT   MAINTENANCE   MUSLIM WOMEN  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved