GURDEV KAUR Vs. CHANNO

JUDGEMENT

(1.) Does alimony granted to the wife under S.25 of the Hindu Marriage Act, 1956 come to an end with the death of the husband? Herein lies the controversy in appeal.

(2.) In Aug., 1967, when the marriage between Channo and her husband Lachhman Das was dissolved by a decree for divorce, the court awarded Rs.75/- per month as alimony to Channo under S. 25 of the Hindu Marriage Act, 1956 (hereinafter referred to as 'the Act'). This was later enhanced, on her application, to Rs.150/- per month with effect from Nov. 22, 1978.

(3.) Sometime after his marriage with Channo had been dissolved, Lachhman Das contracted a second marriage with Gurdev Kaur. Lachhman Das died on Dec., 19, 1980 leaving behind his widow Gurdev Kaur, their two sons and a daughter.