KUSUM KRISHNAJI REWATKAR Vs. KRISHNAJI NATHUJI REWATKAR

JUDGEMENT

(1.) This is an appeal by unsuccessful plaintiff. She had instituted a suit for recovery of amount from defendant . her husband, which she had allegedly spent for marriage of their daughters. The parties shall hereinafter be referred to as the plaintiff and the defendant.

(2.) The facts are as follows -

(3.) The defendant filed a written statement and he does not dispute that the plaintiff is his legally wedded wife and that they have five daughters out of wed-lock. The defendant denies that he never cared for the plaintiff or the daughters. He denies that the plaintiff had incurred the loan as stated by her for the performance of marriage and that so much of amount was in fact spent in the marriage. It is contended that the suit filed by the plaintiff is not maintenable.