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MP HC: Promises Not Complied With by Husband in Agreement To Live Separately Entitles Wife to Maint. - (01 Feb 2024)

FAMILY

Madhya Pradesh High Court has held that when the husband has taken a step back from the promises made in the agreement to live separately, then it can't be said that the wife is living separately by mutual consent and shall be entitled to maintenance.

Tags : MADHYA PRADESH HIGH COURT   MAINTENANCE   LIVE SEPARATELY  

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