CHAND GROVER Vs. SUNIL KUMAR GROVER

JUDGEMENT

(1.) THIS is a petition under Article 215 of the Constitution of India for enforcement of Order dated 7.8.2001 in Civil Revision No. 873/01 (Smt. Chand Grover v. Sunil Kumar Grover). The petitioner is divorced wife of the respondent. In L.P.A. No. 89/88 on 12.9.1994 permanent alimony and maintenance @ Rs. 750/ - for the petitioner and maintenance @ Rs. 500/ - per month for her daughter Ku. Gunjan alias Bharti Grover was granted. Direction of this Court reads as follows :

(2.) HOWEVER , trouble arose when Ku. Gunjan alias Bharti Grover became major and right of the petitioner for withdrawal of the maintenance allowance for said Ku. Gunjan alias Bharti Grover was challenged in Court below with the further objection whether she was still entitled to get the maintenance allowance or had been settled in her life by marriage or otherwise. Fourth Addl. District Judge, in MJC No. 13/2001 on application of respondent relieved him from regular deposit of the maintenance allowance in CCD till said Ku. Gunjan alias Bharti Grover appeared in Court and satisfy the Court that she is still entitled to such maintenance and bound the respondent to pay all the arrears in lump sum with the travelling charges of said Gunjan alias Charti Grover, if such entitlement is proved by the later.

(3.) THUS , only dispute is whether petitioner can be allowed to withdraw the amount of maintenance of her daughter Ku. Gunjan alias Bharti Grover who had become major and whether Ku. Gunjan alias Bharti Grover is still unsettled in her life by marriage or otherwise and thus is no more entitled to such maintenance allowance.