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SC: Wife Remaining Unmarried after Divorce Entitled to Maintenance Reflecting her Standard of Life - (02 Jun 2025)

FAMILY

SC has observed that the wife who remains unmarried after divorce and is living independently is entitled to a level of maintenance that is reflective of the standard of living she enjoyed during the marriage and which reasonably secures her future.

Tags : SUPREME COURT   STANDARD OF LIFE   UNMARRIED   DIVORCE  

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