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Del. HC: Findings of Cruelty Against Wife Cannot be a Base To Deny Maintenance To her Under DV Act - (22 Jan 2024)

FAMILY

Delhi High Court while deciding the revision petition filed by the wife has held that findings of cruelty against a wife in the divorce proceedings by itself cannot be a basis to deny her maintenance under the Domestic Violence Act, 2005 (DV Act).

Tags : DELHI HIGH COURT   DOMESTIC VIOLENCE ACT   2005   MAINTENANCE   DIVORCE PROCEEDINGS  

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