KU. NEELIMA SHUKLA Vs. DALCHAND @ DEEPANSHU SHUKLA

JUDGEMENT

(1.) This civil revision is directed against the order dated 10-02-2012 passed by learned 1st Additional Presiding Judge, Family Court Jabalpur in Execution Case No.255-A/09.

(2.) The admitted facts between the parties are that the applicant is the daughter of the respondent. She was born on 14-10-1985 at Jabalpur. The respondent was a government employee. The respondent left the family and house where the applicant and her mother was residing without giving any intimation to them. He did not return to reside with the family. The applicant made request to grant him financial assistance and bear the expenditure of her marriage but the respondent refused to give any such assistance.

(3.) The applicant filed an application under Section 20 of the Hindu Adoptions and Maintenance Act, 1956 (Act of 1956). The respondent upon receiving notices in the said case decided to remain absent and accordingly the Family Court by order dated 28-10-2010 in the Civil Suit No.255-A/09 (Annexure P/1) directed the respondent to pay Rs.2,000/- per month as maintenance from the date of judgment and in addition pay her Rs.2,000/- for her marriage.