HARI RAM HANS Vs. SMT. DEEPALI

JUDGEMENT

(1.) The Family Court had directed the petitioner to pay the maintenance pendente lite @ ?2,000/- each to his three grand children. This revision petition has been filed challenging the correctness of the aforesaid order.

(2.) The learned counsel representing the petitioner contends that Sec. 19 of the Hindu Adoptions and Maintenance Act, 1956 (hereinafter referred to as "the 1956 Act "), entitles the widow daughter-in-law to file an application, however, there is no provision for directing the petitioner to pay the maintenance to the grand children.

(3.) The 1956 Act is a beneficial legislation enacted in order to take care of the destitute daughter-in-law who, on account of unfortunate circumstances, becomes a widow. The word "widow " would include the minor grand children who are staying with their mother.