MIRABAI ALIAS KACHRA BAI (AGED ABOUT 44 YEARS, W/O DONGAR RAM, D/O LAKHAN KALAR Vs. DONGAR RAM (AGED ABOUT 59 YEARS, S/O PANCH RAM NAYAK, OCCUPATION SERVICE (FOREST DEPARTMENT), R/O KHAIRBANA, THANA & TAHSIL CHHUIKHADAN, AT PRESENT RESIDING AT KAWARDHA, DISTRICT KABIRDHAM, CHHATTISGARH)

JUDGEMENT

(1.) Both the above-mentioned petitions are being disposed of by the following common order as the issue involved therein is common. For the sake of convenience in deciding both the cases, Criminal Revision No.180 of 2005 is taken-up as a lead case.

(2.) Petitioner Mirabai alias Kachra Bai claiming herself to be the wife of Respondent Dongar Ram on the basis of custom of getting married by wearing churis (bangles) filed a petition, being Miscellaneous Criminal Case No.72 of 1998 before the Additional Chief Judicial Magistrate, Khairagarh claiming maintenance for herself and her daughter Purnima, who is Petitioner No.2 in the instant petition, i.e., Criminal Revision No.180 of 2005.

(3.) The Trial Court granted maintenance of Rs.500.00 per month to Petitioner/wife Mirabai and that of Rs.300.00 per month to Petitioner/daughter Purnima. But, as far as the daughter is concerned, it was clarified that she would be entitled for the maintenance only till she attains majority.