KAPILA PRADHAN Vs. PARCHA PRADHAN

JUDGEMENT

(1.) DEFENDANT Nos. 1 to 3 are the petitioners in this civil revision against an order granting interim maintenance of Rs. 150/ - per month.

(2.) PLAINTIFF filed the suit that her husband, father of defendant No. 1 had given her about seven acres of land for maintenance in lieu of being maintained by her son (petitioner No. 1). However, the step son remaining in forcible possession of those lands, is not maintaining her. Accordingly, suit has been filed for recovery of possession of the land given by her husband or in the alternative for maintenance by defendant No. 1 and others. In this suit an application for interim maintenance @ Rs. 1,000/ - per month has been filed.

(3.) TRIAL Court has directed interim maintenance @ Rs. 150/ - per month. This is grievance of the petitioners.