MOHAN SINGH NEGI Vs. SMT. PARMA DEVI

JUDGEMENT

(1.) Heard Sri M.K. Goyal. Counsel for the appellant and Sri Pankaj Purohit, Counsel for the respondent.

(2.) By the present first appeal filed under section 96 of the Code of Civil Procedure , the appellant has prayed for setting aside the judgment and order dated 1.7.2004 passed by the District Judge Rudraprayag in Civil Case No. 11 of 2002 Smt. Parma Devi Vs. Mohan Singh Negi , by which the application filed under section 18 of the Hindu Adoption and Maintenance Act. 1956 has been allowed and a sum of Rs. 1500.00 has been awarded towards maintenance of the wife of the appellant from 1st August. 2002 i.e. from the date of application.

(3.) Sec. 18 of the Hindu Adoption and Maintenance Act. 1956 provides as under :