SUNDER GANPAT BEKAL Vs. BHAGIRATHI SUNDER BEKAL

JUDGEMENT

(1.) THE Appellant is the husband of the Respondent. The Respondent had filed an application for grant of maintenance under Section 125 of the Code of Criminal Procedure in the month of May 1973. She had at that time claimed the maintenance for herself and her two daughters Rooprani and Vanita. In the said proceedings maintenance at the rate of Rs. 75/- p. m. was granted to the wife and maintenance at the rate of Rs. 40/- for each of the two daughters.

(2.) IN the month of April 1986, under an application for enhancement, the Trial Court was pleased to enhance the said amount of maintenance to a sum of Rs. 250/- p. m. for the wife and rs. 75/-p. m. to each of the two daughters.

(3.) ON 20th November 1987, the Respondent-wife applied for further enhancement. On 2nd february 1988, the Appellant- husband also filed an application for cancellation of the maintenance awarded to the two daughters. However, his application came to be rejected on 15th march, 1988 on preliminary objection. The Appellant-husband therefore, filed another application on 22nd March 1988 for cancellation of the amount of maintenance awarded to the two daughters on the ground that they have attained majority. Soon thereafter on 30th June 1988, the Respondent-wife filed application for recovery of arrears of maintenance for the duration may 1973 till the date of the application after adjustment of payments made by the husband through Court.