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Del. HC: Summon Can’t be Issued for Non-Compliance Of Maintenance Order u/s 31 DV Act - (05 Dec 2023)

FAMILY

Delhi High Court while observing that purpose of Domestic Violence Act, 2005 is to provide monetary sustenance to the victim, and not the incarceration of the aggressor, has held that a person cannot be summoned under Section 31 of the Act for non-compliance of an order for payment of maintenance.

Tags : DELHI HIGH COURT   MAINTENANCE ORDER   SUMMON  

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