GANGABEN @ GITABEN Vs. DARSHAN MINOR

JUDGEMENT

(1.) BY way of filing the present petition, the petitioner challenges the order dated 21.04.2011 passed by the learned Additional Civil Judge Gandhinagar, below Exh.5 application in Regular Civil Suit No. 123/2007. The Suit is filed by two minor sons of the petitioner through their guardian seeking maintenance under Section 20(2) of the Hindu Adoption and Maintenance Act, 1956. In the Suit, the plaintiffs filed application Exh.5 for interim maintenance.

(2.) IT appears that the marriage of the petitioner and father of respondent Nos.1 and 2 took place around in 1994. Their marriage life appears to be fairly troubled one. It is the say of the husband of the petitioner that the petitioner is illtempered and is living adulterous life. It also appears that the parties have filed various criminal cases against each other. Regular Civil Suit No. 123/2007 is filed by the guardian,uncle of the petitioner's minor children, claiming Rs.8000/per month as maintenance for the two children.

(3.) THE petitioner filed reply to the application Exh.5 wherein she denied all the assertions made by the respondents in Exh.5.