VED NATH MISRA Vs. YASHODA MISRA

JUDGEMENT

(1.) THE learned Counsel for the parties, namely, Sarva Sri Jagdish Singh and S.P. Shukla are prepared to order on the point of the quantum of the maintenance allowance granted to the wife and daughter of the petitioner. Heard the learned Counsel for the parties.

(2.) THE learned lower court granted the maintenance at the rate of Rs. 100 per month for the wife respondent and a sum of Rs. 125 per month for their daughter. Certainly, in view of the spiralling prices, the amount fixed by the learned lower court is not much but the petitioner claims to be a student depending upon his father and, I think, an amount of Rs. 100/ - per month for both of them would meet the ends of justice. Out of this amount of Rs. 100/ - a sum of Rs. 75/ - shall be for the respondent and a sum of Rs. 25/ - for the maintenance of her daughter.