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Supreme Court: Article 142 Cannot Override a Concluded and Acted-Upon Settlement Between Parties - (23 Jul 2026)

CIVIL

Supreme Court held that Article 142 cannot be used to alter a concluded and acted-upon settlement between parties. It dismissed a wife's plea seeking to modify a divorce settlement by directing her husband to create an additional corpus of Rs.6–6.5 crore for their son's higher education.

Tags : SETTLEMENT; PARTIES; ARTICLE 142  

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