LEELA DEVI SHRIWASTAVA Vs. MANOHARLAL SHRIWASTAVA

JUDGEMENT

(1.) THIS is a first appeal under Section 28 of the Hindu Marriage Act, 1955. On a petition by the appellant under Sections 10 (1) and 24 of the Act, the learned additional District Judge, Shajapur has passed a decree for judicial separation but has disallowed the claim for maintenance. Aggrieved by the latter, this appeal has been preferred and the appellant claims Rs. 80/- per month for maintenance to be awarded against her husband, the respondent.

(2.) THERE is no appeal before me against the decree for judicial separation. Thus, the only questions for determination are (i) whether the appellant is entitled to maintenance and (ii) what should be the quantum.

(3.) SECTION 25 of the Hindu Marriage Act provides as follows: