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Madras HC: Lack of Son’s Moral Support Alone Cannot Sustain Father’s Maintenance Claim under CrPC - (18 Sep 2026)

FAMILY

Madras High Court held that a father cannot claim maintenance under Section 125 CrPC merely because his son failed to support him after acquiring his self-earned property, unless the father is shown to be living in vagrancy or destitution.

Tags : FATHER; PROPERTY; MAINTENANCE  

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