Section 125 CrPC: Can the second wife be entitled to maintenance from her husband?
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- Section 125 CrPC: Can the second wife be entitled to maintenance from her husband?
The second marriage is bigamy per se illegal hence no question maintenance under 125 of crpc . Whter law supercede over sympathy of the act created by female is personal dispute and need to resolve by and between parties and law canot resort as legal right.
If both 1st and 2nd wife claim, what would be the law
If one is enjoying the company of both the wives, then he should be ready for any liability arising out of such relationships, in the given situation, the husband would be liable to pay maintenance to both, in my opinion.
What abt indian muslims having 4 wives at a time with children to all n divorced as per primitive Islamic practice of uttering 3 talaq? Are all illegally divorced being given maintenance in your community?
Certainly, there are provisions for maintenance (Nafqah), not only to such divorced wife/wives but also to other closely related persons, like legitimate children, and Parents, unlike others (faith and religious practices). Though they are subject to certain requirements/ conditions.
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