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Bom. HC: Husband Directed to Pay Wife Compensation of Rs. 3 Crore for DV & Calling Her ‘Second-Hand’ - (28 Mar 2024)

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Bombay High Court has while upholding the Trial Court’s Order, has directed a man to pay compensation of Rupees Three Crore to his ex-wife for his acts of domestic violence (DV) which included calling her second-hand.

Tags : BOMBAY HIGH COURT   COMPENSATION   DOMESTIC VIOLENCE  

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