MEGH PRASAD Vs. BHAGWANTIN BAI

JUDGEMENT

(1.) By this appeal the appellant has challenged legality & propriety of the order & decree dated 28-7-2004 passed by the Additional District Judge, Janjgir in Misc. Case No. 17/2001, whereby learned Additional District Judge has awarded maintenance of Rs. 1,000/- per month to the respondent under Section 18 of the Hindu Adoption and Maintenance Act, 1956 (for short 'the Act, 1956').

(2.) The order is challenged on the ground that the respondent who is second wife of the appellant is not entitled for maintenance under the provisions of the Act, 1956 and the Court below has committed illegality by awarding maintenance to her.

(3.) I have heard learned counsel for the parties and perused the order & decree impugned as also the record of the Court below.