LAISHRAM SANAMATUM SINGH Vs. LAISHRAM RONIKA DEVI

JUDGEMENT

(1.) Heard Mr. I. Lalitkumar, learned sr. counsel appears on behalf of the appellant and Mr. K. Achouba, learned counsel appears on behalf of the respondent.

(2.) The present appeal has been filed by the appellant challenging the impugned Judgment and order dtd. 2/4/2018 passed in Cril. (Maintenance) Case No. 1 of 2018 by the Ld. Judge, Family Court, Bishnupur. In the said Cril. (Maintenance) the present appellant is the respondent and the above named respondent is the petitioner.

(3.) The above referred Mat (Maintenance) case No. 3 of 2016 was filed by the respondent as petitioner against the appellant as respondent under Sec. 20 read with Sec. 3 (b) of the Hindu Adoption and Maintenance Act, 1956 thereby claiming the maintenance allowances with the marriage expenses to be incurred in Marriage Ceremony. The respondent/petitioner is the daughter of Smt. Leima Devi (wife of appellant/respondent) now living with her mother along with her elder brothers.