SHYAMLAL Vs. ANGOORIBAI

JUDGEMENT

(1.) THIS revision has been preferred against the judgment and order dated 22. 8. 1987 passed by Additional Sessions Judge of Guna, whereby the maintenance at the rate of Rs. 200/- per month was allowed to the non-petitioner from the date of the application, i. e. , from 8th of October, 1984.

(2.) HEARD Shri B. Raj Sharma, learned Counsel appearing for the petitioner/husband and Shri B. L. Bhargava, learned Counsel appearing for the non-petitioner/wife and perused the record.

(3.) THE fact of marriage is not disputed. It is also not disputed that non-petitioner Kumari Santosh is the daughter of the petitioner from the non-petitioner, Angoori Bai. The claim application for maintenance was moved on 1. 10. 84. The learned Trial Magistrate had allowed the application for maintenance of Kumari Santosh, the daughter of the petitioner and granted maintenance to her at the rate of Rs. 150/- per month. The claim of the non-petitioner Mst. Angoori Bai was rejected on the ground that she had left the house of her husband on her own accord. Aggrieved by this order, two revisions were filed which were heard by Additional Sessions Judge of Guna and it was held that the non-petitioner Angoori Bai was also entitled to maintenance at the rate of Rs. 200/- per month from the date of the application, besides the maintenance being allowed to her daughter Kumari Santosh at the rate of Rs. 150/- per month by the Trial Court.