SHANKERLAL Vs. KRISHNA TIWARI

JUDGEMENT

(1.) IT is a case where the wife has filed a suit under Section 13 of the Hindu Marriage Act for dissolution of marriage and for grant of maintenance allowance to her daughter Ku. Shweta. The suit was registered as Civil Suit No. 31-A/92. The Trial Court decreed the suit and granted the decree for divorce in favour of the plaintiff Smt. Krishna Tiwari against her husband Shankerlal. Court further granted maintenance to Ku. Shweta, who is a minor girl, at the rate of Rs. 350/-per month till she attains majority, vide judgment and order dated 23. 12. 1993.

(2.) THE present appeal is directed against the aforesaid judgment and decree.

(3.) HEARD the learned Counsel for the appellant and learned Counsel for the respondent.