Report No. 18
Clause 13
This deals with permanent alimony and maintenance, and is modelled mainly on the corresponding provisions of the other Acts relating to matrimonial relief.1
It is considered that only the respondent in the main proceedings should be entitled to the relief under this clause. So far as the petitioner is concerned, he would have instituted proceedings on account of his or her own act, and hence it is not desirable that the petitioner should be given a right to claim maintenance from the other party.
As to sub-clause (2), the reasons have already been given.2
1. These have been cited within the brackets alongwith the clause.
2. See the body of the Report, para. 10.
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