ROSHNI Vs. SATINDER KRISHAN

JUDGEMENT

(1.) Appellant is the widowed daughter-in-law of the respondent. Appellant was married with Sunil Kumar, son of the respondent and out of the said wedlock, two daughters were born. After the said marriage, appellant alongwith aforesaid Sunil Kumar started residing separately in a rented accommodation. After the death of the husband of the appellant on 26th November, 2001, share of the husband of the appellant in the ancestral land was sought by the appellant by filing a petition under section 19 of Hindu Adoption and Maintenance Act, 1956.

(2.) Petition for maintenance was contested before the trial Court on the following issues:-

(3.) In support of the petition for maintenance, appellant had got examined herself as PW-1 and the Respondent had deposed as DW-1 before the trial Court and had got examined Dalel Singh (DW-2), Rajmal Sharma (DW-3) and Rohtas Vashisht (DW-4). Respondent had got examined the above referred three witnesses to prove photocopy of some settlement dated Ist August, 1997 as Ex.DW1/6.