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Supreme Court: Maintenance or Permanent Alimony Should Not be Penal - (18 Jul 2024)

FAMILY

SC while passing an order of dissolution of marriage and ordering the husband to pay Rs. 2 Crore as permanent alimony, has observed that it is necessary to ensure that award of maintenance or permanent alimony should not be penal but should be to ensure a decent living standard for the wife.

Tags : SUPREME COURT   DISSOLUTION OF MARRIAGE   PERMANENT ALIMONY  

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