PREMLATA BAI Vs. RAMESHWARDAS

JUDGEMENT

(1.) This is a plaintiff's appeal having lost the suit for maintenance in both the Courts below.

(2.) The appellant filed the suit for maintenance on the allegation that she was married in Natra form to the defendant on 6-1-1961. She lived with him 15-20 days. On account of his persistent ill-treatment, she had to return to her parents. Meanwhile, the defendant married another girl by name Krishna. She claimed maintenance at the rate of Rs. 100.00 p.m. and past allowance of Rs. 3,600.00.

(3.) The defendant opposed the suit. In his additional pleadings, he submitted that the plaintiff's legally married first husband Premdas was alive, and therefore, during the subsistence of marriage with him, she had no right to enter into any marriage with the defendant.