REGENT COMPUTRONICS PVT. LTD.

Donardhan Dondasena Appellant

V/S

Srimati Tulusa Devi And Anr. Respondents

Referred Judgements :-

ELIAZER BAGH V. DAYANIDHI GANDA [REFERRED TO]
STATE V. MT. ANWARBI AND ORS. [REFERRED TO]
ABDUL GHAFFAR V. HAFIFA KHATOON [REFERRED TO]
SMT. BANARANI BAI V. GHISOOLAL [REFERRED TO]
S. BHAGAWAT SINGH V. INCOME TAX COMMISSIONER [REFERRED TO]
RAMJI MALVIYA VS. MUNNI DEVI MALVIYA [REFERRED TO]
MEHRUNNISA VS. NOOR MOHAMMAD [REFERRED TO]
IQBALUNNISA BEGUM VS. HABIB PASHA [REFERRED TO]
BELA RANI CHATTERJEE VS. BHUPAL CHANDRA CHATTERJEE [REFERRED TO]
HSYED AHMAD VS. NAGHATH PARVEEN TAJ BEGUM [REFERRED TO]
SUBHAGI DEVI VS. MURLI PRADHAN [REFERRED TO]

JUDGEMENT

(1.) THIS petition is against an order under Section 488(1), Code of Criminal Procedure directing the husband, the Petitioner here, to pay a monthly allowance of Rs. 25/ - to the wife and Rs. 10/ - to his son who is a child.

(2.) THE relationship of husband and wife is not questioned nor is the fact that meanwhile the husband had married a second wife. The learned Magistrate has found that no refusal or neglect as such on the part of the husband has been proved; none the less, he has drawn an inference that since the wife was justified ' in refusing to live with the husband, he having taken a second wife, there was ''lawful neglect '' on the part of the husband and as such the wife was entitled to claim maintenance.

(3.) THE points urged in support of the petition are that.

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DONARDHAN DONDASENA Vs. SRIMATI TULUSA DEVI AND ANR.

Referred Judgements :-

JUDGEMENT

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