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Kerala High Court: Wife Paying Maintenance to Able Bodied Husband Would Promote “Idleness” - (22 May 2017)

Kerala High Court has quashed a husband’s claim for maintenance, observing that maintenance under Section 24 of Hindu Marriage Act is to be paid to husband only when he is able to prove any incapability or handicap.

Tags : KERALA HIGH COURT   MAINTENANCE   HINDU MARRIAGE ACT  

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