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All. HC: Minimum Amount Must be Paid to Wife from Date of Claim to Preserve Her Right to Life - (31 Aug 2023)

FAMILY

Allahabad High Court while adjudicating appeal against interim maintenance awarded to wife, has observed that minimum amount must be provided from date of claim being made to ensure the life and liberty of the estranged wife involved in matrimonial discord is preserved with minimal dignity.

Tags : ALLAHABAD HIGH COURT   INTERIM MAINTENANCE   RIGHT TO LIFE  

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