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SC: Alimony from First Marriage Irrelevant to Decide Alimony from Second Marriage - (06 Aug 2025)

FAMILY

Supreme Court while rejection a husband’s contention that the wife was not entitled to alimony as she got a fair settlement from her first divorce, has stated that alimony from first marriage is irrelevant to decide alimony from second marriage.

Tags : SUPREME COURT   FIRST MARRIAGE   SECOND MARRIAGE  

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