RISHIKESH SHARMA Vs. SAROJ SHARMA

JUDGEMENT

(1.) THE proceedings were initiated by the present petitioner, under the Hindu Marriage Act. A prayer for divorce has been made. In that an application was filed by the respondent in which a prayer was made that maintenance be fixed for the daughter. The Court below has allowed maintenance at the rate of Rs. 250/- to the daughter.

(2.) THE learned Counsel for the petitioner submits that under Section 26 of the Hindu Marriage Act no maintenance can be paid, if the child is not a minor.

(3.) IT be seen that parents are bound to maintain their children. As a matter of fact, Section 20 of the Hindu Adoptions and Maintenance Act provides that "a Hindu is bound during his or her life time to maintain his or her legitimate or illegitimate children".