KRISHNA BAI Vs. PRIYA THAKRE

JUDGEMENT

(1.) Heard.

(2.) This appeal arises out of order dated 26.09.2018 passed by the Family Court, by which, the appellant's application under Section 22 of the Hindu Adoption and Maintenance Act against the respondent daughter-in-law has been rejected.

(3.) An application for grant of maintenance under Section 22 of the Hindu Adoption and Maintenance Act was filed by the appellant before the Family Court on the pleadings that after death of appellant's husband, her son Rupwalkant Thakre was granted compassionate appointment. He also died in the year 2012 and thereafter, compassionate appointment was granted to his widow Priya Thakre, who happens to be the appellant's daughter-in-law.