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Delhi High Court: Husband Cannot Reopen Settled Marital Disputes to Avoid Maintenance Liability - (01 Sep 2026)

FAMILY

Delhi High Court held that a husband cannot reopen a marital dispute already finally decided to avoid maintenance under Section 125 CrPC. It dismissed his challenge to a Family Court order directing him to pay maintenance to his wife.

Tags : HUSBAND; MARITAL DISPUTES; MAINTENANCE  

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