KAMLA RANI Vs. RAJ KUMAR

JUDGEMENT

(1.) The sole question that has been posed for determination on behalf of the appellant is as to whether the monthly maintenance granted under Section 24 of the Hindu Marriage Act, 1955 (Act 25 of 1955), hereinafter called the Act, by the Court can as a result of the changed circumstances be discontinued.

(2.) The appellant-wife was granted Rs. 70/- towards monthly maintenance by the matrimonial Court from the date of the order. In an appeal against the said order, the High Court made the order granting the maintenance operative from the date of the application, with the exception of four months during which she was held to be possessed of sufficient means to maintain herself.

(3.) The husband on the 14th October, 1971 filed an application for the discontinuance of the maintenance on the ground that the wife had jointed as a teacher and was drawing Rs. 250/- per mensem and hence was possessed of means sufficient to maintain herself.