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All. HC: Maintenance can be Granted by Trial Court from Date of Order if Reasons Exist for Doing so - (16 May 2023)

FAMILY

Allahabad High Court while observing that ruling in Rajnesh v. Neha (MANU/SC/0833/2020) doesn’t completely block discretionary power of trial court in granting maintenance, has held that trial Court has power to grant maintenance from date of order in cases if cogent reasons/circumstances exist.

Tags : ALLAHABAD HIGH COURT   MAINTENANCE   TRIAL COURT  

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