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Delhi HC: Maintenance is Intended to Safeguard Dependent Spouse & Child’s Right to Live With Dignity - (03 Jul 2025)

FAMILY

Delhi HC has observed that maintenance is intended to safeguard the dependent spouse and child’s right to live with dignity and meet basic expenses such as food, shelter, clothing, healthcare, and education. It is not a benevolence or charity to be delayed at the convenience of the earning spouse.

Tags : DELHI HIGH COURT   DEPENDENT SPOUSE   RIGHT TO LIVE  

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