DHANNA SAHU Vs. SITABAI SAHU

JUDGEMENT

(1.) The present Appeal is against the judgment dtd. 8/2/2023 passed by the Judge, Family Court, Bemetara in Civil MJC No.5/2022 wherein the application filed by the wife (daughter-in-law) against her father-in-law claiming maintenance was allowed and an amount of Rs.1500.00 was directed to be paid. The father-in-law is in Appeal before this Court.

(2.) The admitted facts are that respondent - Sitabai Sahu is the daughter-inlaw of the appellant. She was married to Virendra Sahu, son of the appellant and 2 children were born. Said Virendra Sahu died in harness on 28/8/2021. Thereafter dispute arose in between the parties and the children were kept in the custody of the father-in-law i.e. the appellant. It was stated that the appellant has affluent means. He has 6 acres of land. Apart from that, he was in the avocation of doctorship, whereas the daughter-in-law was unable to maintain herself. Stating various grounds, maintenance was claimed.

(3.) The father-in-law opposed the application for maintenance and stated that his daughter-in-law has sufficient means to survive. However, no document has been placed before the Court to show that she is unable to maintain herself from the estate of her husband or father or mother. The learned family Court after evaluating the material placed before it has directed to pay an amount of Rs.1500.00 as maintenance to the daughterin-law.