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SC: During Divorce Proceedings, Wife Entitled to Same Amenities as She Enjoyed in Matrimonial Home - (20 Nov 2024)

FAMILY

Supreme Court has observed that during the pendency of the divorce petition, the wife is entitled to enjoy the same amenities of life as she would have been entitled to in her matrimonial home.

Tags : SUPREME COURT   MATRIMONIAL HOME   DIVORCE PROCEEDINGS  

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