AKSHAYA KUMAR JOSHI Vs. ASHA RANI

JUDGEMENT

(1.) HAVING heard the learned Counsel for the parties at length, I find that the amount of maintenance fixed by the Trial Court is absolutely justified. The same was fixed after taking into consideration the income of the husband. The only grievance of Counsel for the petitioner is that the maintenance fixed is on the higher side. According to him under Section 24 of the Hindu Marriage Act, a child is not entitled to maintenance. I am not impressed with this argument.

(2.) IN the case of Usha v. Sudhir Kumar, Vol. LXXVI-1974 P. L. R. 195; [1975 H. L. R. 1 (Pb. Hry".)], Division Bench of this Court has held that at the time of granting maintenance under Section 24 of the Hindu Marriage Act, Court, would also take into consideration the children, if any, from the marriage and maintenance can be granted for their maintenance.

(3.) CONSEQUENTLY, I find no merit in this civil revision which is hereby dismissed with no order as to costs.