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SC: Divorce Settlement Waiver Bars Revival of Monetary Claim under DV Act - (25 Aug 2026)

CRIMINAL

Supreme Court quashed DV Act proceedings filed by a wife and daughter against the husband, holding that monetary claims, including maintenance, cannot be revived after the wife voluntarily relinquished them through a settlement agreement and affidavit before the Family Court.

Tags : DIVORCE SETTLEMENT; MONETARY CLAIM; DOMESTIC VIOLENCE ACT  

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