RITULA SINGH Vs. LT COL RAJESHWAR SINGH

JUDGEMENT

(1.) Rule, returnable forthwith.

(2.) The parties are wife and husband. They have been married since 22.10.1986. The wife has filed a Divorce petition in the Family Court in 2008. She has applied for interim maintenance under section 24 of the Hindu Marriage Act, 1955 for herself and her 2 daughters admittedly born on 13.10.1988 and 4.1.1991. Her Advocate argued that the daughters are 19 years and 17 years old respectively which is arithmetically incorrect. The daughters are 21 years and 19 years, respectively.

(3.) The interim maintenance application would have to be considered for the petitioner-wife under section 24 of the Hindu Marriage Act and for her children under section 20(2) and (3) of the Hindu Adoptions and Maintenance Act, 1956. The learned Judge has considered the application on behalf of three of them. The wife has been refused the interim maintenance. The children have been granted interim maintenance of Rs. 3,000/-each. They attend college and are dependent children though they have attained majority.