SAKSHI RAWAL Vs. PANKAJ RAWAL

JUDGEMENT

(1.) The petitioners filed the present petition under Sections 18 and 20 of the Hindu Adoption and Maintenance Act for grant of maintenance.

(2.) Petitioner No.1 is the wife of the respondent while petitioners No.2 and 3 are their daughters, both of them are minor. It is stated by the petitioner No.1 that the petitioners do not have their individual source of income and it is difficult for them to survive.

(3.) It is stated in the petition that the petitioner No.1 was forced to leave the matrimonial home alongwith petitioners No.2 and 3 after facing atrocities. On various occasions she was taunted for not bringing sufficient dowry and for belonging to lower background. However, she left the matrimonial home only when the respondent physically abused her.