PUSHPA WATI Vs. JASWANT RAI PATHAK

JUDGEMENT

(1.) This is plaintiff's second appeal whose suit for the grant of maintenance at the rate of Rs. 80/- per month and arrears of maintenance to the tune of Rs. 400/- was decreed by the trial Court, but in appeal, the said decree was modified to the extent that the maintenance was allowed to her at the rate of Rs. 60/- per month and the arrears of maintenance were allowed to her only to the extent of Rs. 90/-.

(2.) No one is present, on behalf of the defendant-respondent in spite of issuance of an actual date notice to him.

(3.) The only dispute in this appeal is as regard the amount of maintenance to which she is entitled to. She claimed Rs. 80/- per month for her maintenance in the trial Court which was allowed. In appeal, the learned Additional District Judge though affirmed the findings of the trial Court on all the issues, yet reduced the amount of maintenance from Rs. 80/- per month to Rs. 60/- per month and also the arears of maintenance to which she was entitled, without giving any cogent reasons.