C Vs. B ANSUYA

JUDGEMENT

(1.) THOUGH notices were served on the respondents, they remained absent. Heard the learned Counsel for the petitioner.

(2.) THE short but important question involved in this petition is as to whether the major unmarried daughters are entitled for maintenance from the father under S. 125, Cr. P. C.

(3.) THE learned Counsel for the petitioner submitted that the respondents are daughters of the petitioner and they have attained majority even before filing of the petition. Further, they are gainfully employed. Hence, they are not entitled for maintenance. He also submitted that these respondents are not physically or mentally handicapped to claim maintenance under S. 125 (2), Cr. P. C. and in support of his argument, he placed reliance on a decision reported in 1990 Cri LJ 1880, K. Sivaram V. K. Mangalamba wherein the Andhra Pradesh High Court has held that the maintenance to children cannot be granted beyond the age of their attaining majority in the absence of any physical or mental abnormality and injury.