GANGOTRI BAI Vs. BANSHILAL YADAV

JUDGEMENT

(1.) HEARD on admission.

(2.) APPLICANTS -wife and minor son have filed this revision aggrieved by order dated 14th October, 2011, by which Family Court has rejected the application for grant of maintenance.

(3.) THE allegation made in the application were denied by the respondent by submitting that the applicant-wife is not interested in living with the respondent and she is residing separately without any sufficient reason and, therefore, not entitled to any maintenance. It has also been stated that the respondent is willing to take his wife back, but, the applicant-wife herself is not coming to live with the respondent in the matrimonial house.