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Bombay High Court: Keeping Money in Accounts For Daughter’s Wedding is not Maintenance - (14 Mar 2017)

Bombay HC, while hearing a man’s plea challenging a Lower Court’s order awarding maintenance to his wife & daughters, has said that putting money in accounts of his daughters for purpose of their wedding “is no assistance” as they need to be paid maintenance to survive to attain “marriageable age”.

Tags : BOMBAY HIGH COURT   MAINTENANCE   DAUGHTER’S WEDDING  

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