RAMCHARAN SHIVHARE Vs. RIYA @ RISHIKA SHIVHARE AND ANOTHER

JUDGEMENT

(1.) The applicant has challenged the order dated 11.10.2010 passed by the IInd Additional District Judge, Betul in Civil MJC No.6 of 2010 whereby the application under Section 19 of the Hindu Adoptions and Maintenance Act, 1956 (hereinafter it would be referred as to the "Act") was partly accepted and the applicant was directed to pay a monthly maintenance of Rs.1000/- to the respondent no.2.

(2.) The admitted facts in the case are that the respondent no.2 Anita was the daughter-in-law of the applicant whose husband, Raju Shivhare, had expired on 21.5.2004. Respondent no.1 Riya @ Rishika Shivhare is the minor daughter of Raju and Anita Shivhare. It is also admitted that the applicant Ramcharan Shivhare is father of the deceased Raju Shivhare.

(3.) The respondents have moved an application under section 19 of the Act before the District Judge, Betul that the respondents were ousted by the applicant. The applicant had 8 acres of land at Village Kondar. He has a house and he rented the house, by which he was getting some earning by way of the rent. He has deposited a sum of Rs.8 lacs in the Bank and he was getting a huge interest from that deposit.