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Del. HC: No Bar on Jurisdiction of Civil Courts to Allow Suit for Recovery of Arrears of Maintenance - (24 Aug 2023)

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Delhi High Court while observing that once amount becomes due and payable, it becomes a legal debt, the recovery of which can be sought by way of a civil suit, has held that no express or implied bar on jurisdiction of Civil Court can be inferred from Section 125 CrPC for allowing such a suit.

Tags : DELHI HIGH COURT   JURISDICTION   RECOVERY   MAINTENANCE  

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