PARWATI Vs. DANPATRA SINGH

JUDGEMENT

(1.) This appeal is directed against order dated 14.08.2019 passed by the Family Court Janjgir Champa, by which, appellant's application for grant of maintenance under Section 19 of the Hindu Adoptions and Maintenance Act, 1956 has been rejected.

(2.) The appellant was married to one Ashok Singh, who died on 22.02.2018. Immediately after death, she left the matrimonial house and started residing with her father and thereafter moved an application for grant of maintenance of Rs.50,000/- against father-in-law and mother-in-law on 17.07.2018, on pleadings inter alia that after the death of her husband, she has become destitute and unable to maintain herself, she has no source of income, she has no property from which, she could earn her livelihood. It was further pleaded that father-in-law and mother-in-law are possessed of coparcenary property, out of which, they are earning Rs.30,00,000/- per year.

(3.) The application was opposed by stating that the respondent/ father-in- law is an old aged person, he himself is dependent on his sons and is not in a position to maintain the daughter-in-law.