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Patna HC: Maintenance may be Allowed in Disputed Marriages if Relationship Was Socially Accepted - (11 Jul 2025)

FAMILY

Patna HC has observed that a person who has lived with another as spouse, and where the relationship is accepted socially and within the family, may be granted maintenance even if the marriage is disputed, especially when children are born out of the said relationship and their welfare is at stake.

Tags : PATNA HIGH COURT   DISPUTED MARRIAGES   MAINTENANCE  

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