ASHISH RAY Vs. SONALI RAY

JUDGEMENT

(1.) The Hindu Adoptions and Maintenance Act, 1956 is a codify law for the purposes of adoptions and maintenance of the dependants as defined under Section 21 of the Act. The basic purpose of the said Act is to provide equality in the States and its recognition in the matter of adoptions and maintenance. The applicability of the Act is to bring about the uniformity and for codifying the law of maintenance and adoption.

(2.) In the present Appeal from Order, the issue with which we are concerned relates to the maintenance which is contained in Chapter III of the said Act. The maintenance under Section 20 of the said Act it is the responsibility which is being vested for maintenance to be borne by the parents of the children or by the children of the aged persons.

(3.) Mr. Anil Kumar Joshi, learned counsel for the appellant has tried to bring his case within the ambit of sub Section (2) of Section 20 of the said Act which reads as under:-