SOHAN LAL Vs. ASHA DEVI, ETC

JUDGEMENT

(1.) The facts of the case are as under :-

(2.) The petitioner vide written reply filed by him admitted the marriage but denied the allegations that he, ever, lived with the respondent at Gurgaon and stated that his ordinary place of residence was at Meerut. He denied the allegations that he refused or neglected to maintain the respondent, his wife, and categorically gave out that he was prepared to maintain her at his residence at Meerut even now although he was not liable her at the house of her parents at Gurgaon where she was now staying. He stated that he was getting only Rs. 120/- P.M. as his pay and was prepared to take the respondent to his house and maintain her and that her parents were not interested in sending her to him.

(3.) The Chief Judicial Magistrate on consideration of the evidence led by the parties held that the petitioner last resided with the respondent at Gurgaon and neglected to maintain her and her daughter and was liable to pay monthly maintenance allowances of Rs. 60/- P.M.