BABY RASHMI MEHRA Vs. SUNIL MEHRA

JUDGEMENT

(1.) Plaintiff No. 2 Ms. Seema Mehra and defendant No. 1 Mr. Sanil Mehra are wife and husband. They were married on 22nd February 1985. Plaintiff No. I, Baby Rashmi, born on 21st December 1985 is their daughter. According to plaint defendant No. 2 Moti Lal Mehra is the father of Sunil. There is some dispute on this aspect which, however is not relevant for deciding the present controversy. Defendant No. 3 is the mother ; defendants 4 to 6 the brothers and defendant No. 7 is the grandmother of Sunil, defendant No. 1.

(2.) The wife and husband last resided together at premises No. C-207, Greater Kailash-1 .New Delhi. It appears that since about September 1988 Seema and Rashmi are living at the residence of Seema's father.

(3.) The suit has been filed under the provisions of Section 18 and 20, Hindu Adoptions and Maintenance Act, 1956, No. 78 or 1956 (hereinafter referred as 'the Act'). The daughter and mother have, inter alia, claimed that (a) a decree for maintenance for a sum of Rs. 6500.00 per month against the defendants; (b) a decree against defendant No. I directing him to provide for the separate residence for the plaintiff as per the status of the parties ; and (c) provision be made for the marriage expenses of plaintiff No. 1. Defendants Nos. 2 to 7 have been joined as parties to the suit on the allegations that defendants are holding assets jointly and the share of defendant No. 1 is to be ascertained in the entire estate belonging to the joint family