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Cal. HC: Seeking Enhanced Maintenance After Blocking Husband's Pension is Abuse of Law - (31 Jan 2023)

FAMILY

Calcutta High Court has observed that case where a wife blocks a substantial source of income of husband and then claims an enhancement of maintenance, is a really difficult situation for husband. This clearly amounts to an abuse of process of law and is against interest of Justice.

Tags : CALCUTTA HIGH COURT   MAINTENANCE   ABUSE OF LAW  

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