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Bom. HC: Woman Entitled to Maintenance Even if Living in Matrimonial House - (09 Jan 2024)

FAMILY

Bombay High Court has held that the mere fact that a woman is residing in the matrimonial home is not a pretext to disentitle her to a reasonable amount of maintenance as she still needs some amount towards food, medicine, clothes, and educational expenses for the child.

Tags : BOMBAY HIGH COURT   MAINTENANCE   MATRIMONIAL HOUSE  

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