SACHCHANAND WADHWANI Vs. NISHA

JUDGEMENT

(1.) This revision petition u/s. 115 of the C. P. C. (for short the 'Code') is directed against the order dated 28-9-1988 by the IVth Addl. Judge to the District Judge, Indore in M. J. C. No.21 / 1986 whereby interim maintenance in the sum of Rs. 300/- per month has been granted to the N. As.

(2.) Circumstances giving rise to this revision petition are these: The N.A.No.1 is the widow of the petitioner Sachchanand's deceased son Pritamanand, who died on 16-91985. The N. A. No.2 Punitanand aged about 5 years is the son of N.A. No.1. After her widowhood, the N.A. No.1 together with N.A. No.2 is residing with her father in Jairampura Colony, Indore.

(3.) The N. As. on 23-4-1986 filed an application u/s. 19 of the Hindu Adoptions and Maintenance Act, 1956 (for short the 'Act') against the present petitioner who is resident of Jai Jagat Colony, Indore, claiming maintenance at the rate of Rs. 1,000/- per month.