RAJJUSINGH AJUDDHISINGH Vs. MUNNIDEVI MULAYAMSINGH

JUDGEMENT

(1.) THE right of a widowed daughter-in-law to claim maintenance from the father-in-law is the subject-matter of this revision petition. It arises out of following facts.

(2.) RESPONDENT Munnidevi, aged 29 years, was married to one Mulaym Singh s/o Rajju Singh, present applicant. This Rajju Singh figures as a defendant in a suit said to have been filed under Section 19 (1) of the Hindu Adoptions and Maintenance Act, 1958 (hereinafter referred to as the Act ). It was pleaded by the respondent widow that she has one-third share in the property and that she has no means to maintain herself. She, thus, claimed maintenance out of the ancestral property in which, according to her, her husband had a share. An application for interim maintenance was also filed. This stands allowed. Maintenance amount has been fixed. The present applicant who is father-in-law is to pay Rs. 250/- per month in this regard.

(3.) THE claim of the respondent was disputed. It was pleaded that a lump sum amount of compensation was settled in favour of the respondent. The share of property valuing around Rs. 45,000/- was given to her. It is this claim which is also to be adjudicated upon in this case.