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Allahabad High Court: Strict Proof of Marriage is Unnecessary if Couple Lived as Husband and Wife - (13 Jul 2026)

FAMILY

Allahabad High Court held that strict proof of a valid marriage is not necessary to claim maintenance under Section 125 CrPC if a man and woman have lived together as husband and wife and their relationship is otherwise established.

Tags : MARRIAGE; COUPLE; PROOF  

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