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Del HC: Not More Than 3 Months Jail to be Given in Execution Petition for Recovery of Maintenance - (05 Feb 2024)

FAMILY

Delhi High Court has held that a person cannot be sent to jail for more than three months, in case of non-payment of arrears of maintenance to the spouse, in the subsequent execution petitions filed for recovery of maintenance.

Tags : DELHI HIGH COURT   EXECUTION PETITION   RECOVERY OF MAINTENANCE  

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