SUDHA CHAUHAN Vs. KRISHNA PAL SINGH

JUDGEMENT

(1.) Heard on the question of admission.

(2.) The appellant filed an application under Section 18, 19 & 25 of the Hindu Adoption & Maintenance Act, 1956 (hereinafter referred to as the act of 1956) seeking maintenance. The marriage between the appellant and respondent was solemnized on 05/06/1986 and one son namely Gaurav was born out of the wedlock. The appellant was subjected to continuous harassment for having not met demand of dowry and was also threatened that the respondent would enter into a second wedlock.

(3.) Being aggrieved by the order decreasing the granting of maintenance, the wife i.e. appellant filed the aforesaid application before the trial Court seeking enhancement to Rs.20,000/- on the ground that her parents have died and even her brother has also died from cancer. The appellant is not able to maintain herself with mere Rs.16,00/- and deserves reasonable amount.