SC: Can Grant Permanent Alimony Even if Marriage Void Under Hindu Marriage Act - (13 Feb 2025)
FAMILY
SC has held that a spouse whose marriage has been declared void under Section 11 of the Hindu Marriage Act, 1955(HMA) is entitled to seek permanent alimony or maintenance from the other spouse by invoking Section 25 of HMA. Such relief depends on the facts of the case and conduct of the parties.
Tags : SUPREME COURT HINDU MARRIAGE ACT PERMANENT ALIMONY
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