GURDIP KAUR Vs. GHAMAND SINGH DEWA SINGH

JUDGEMENT

(1.) THE question of law referred to the Full Bench for decision is:

(2.) SMT. Gurdip Kaur filed a suit against her father-in-law, Ghumand Singh, for maintenance at the rate of Rs 100/-per mensem admittedly she is the widow of a pre-deceased son (Harnek Singh) of Ghumand Singh and the claim was being made as the widowed daughter-in-law. She also claimed Rs 4350/- as arrears of maintenance. Her allegations were that Ghumand Singh possessed both ancestral and non-ancestral property of considerable value and after the death of her husband she was paid maintenance allowance at the rate of Rs 100/- per mensem for some period and then this allowance was stopped.

(3.) THE case of Ghumand Singh on the other hand, was that he had No. ancestral land with him and Smt. Gurdip Kaur was not entitled to any maintenance allowance according to the agricultural custom which governed the parties she should live in his house as his daughter-in-lay and he was ready to support her like other members of the family.