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Delhi High Court: Wife Entitled to Interim Maintenance During Pending Appeal Against Divorce Decree - (16 Jul 2026)

FAMILY

Delhi High Court held that a wife is entitled to interim maintenance during the pendency of an appeal against a divorce decree under the Hindu Marriage Act, 1955. It directed an Army officer to continue paying 30% of his gross salary, after statutory deductions, until the appeal is decided.

Tags : INTERIM MAINTENANCE; HINDU MARRIAGE ACT; DIVORCE DECREE  

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