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Bom HC: Wife Entitled to Maintenance of Marriage Due to Misrepresentation that Husband is Divorced - (18 Dec 2023)

FAMILY

Bombay High Court while observing that a husband can’t be allowed to deny maintenance claim to a woman by taking advantage of his own wrong, has held that if a woman marries a man under misrepresentation by him that he is divorced, she is entitled to maintenance as his ‘wife’ u/s 125 of CrPC.

Tags : BOMBAY HIGH COURT   MAINTENANCE   MISREPRESENTATION  

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