JAYSHREE SATYENDRA JINDAM Vs. SATYENDRA SHIVRAM JINDAM

JUDGEMENT

(1.) Heard the learned counsel appearing for the applicant and the Non-applicant, at length.

(2.) The applicant who is married daughter of the original Appellant and Respondent has filed present application under Order 22 Rule 1 & 2 of Code of Civil Procedure seeking permission to bring her on record being legal heir of her deceased mother-appellant in an appeal for enhancement of maintenance.

(3.) The legal issue which falls for consideration is that, whether the right to sue survives/lies with the legal heirs of deceased appellant in the appeal for enhancement of maintenance under the personal law i.e. Hindu Adoption And Maintenance Act?