VED PARKASH Vs. LEENA KAHAR

JUDGEMENT

(1.) The short question which falls for decision in these proceedings is

(2.) The backdrop in which the aforesaid question is to be answered is that Smt. Leena Kahar respondent No. 1 was married with Anil Kumar in the year 1991 and out of this wedlock a male child respondent No. 2 herein, was born. Unfortunately Shri Anil Kumar died in July 1993. After his death, the petitioners who are the parents of the deceased, harassed and turned out their widowed daughter-in-law Smt. Leena Kahar and their grand son Gaurav, the respondents herein.

(3.) On an application filed by Smt. Leena Kahar and her minor son under S. 125 of the Code, the Judicial Magistrate, Patiala by the impugned order dated 28-4-1995 directed the petitioners jointly to pay Rs. 400/- per month as maintenance to their said widowed daughter-in-law and Rs. 200/- per month to the grand son. It has been held that the respondents herein were unable to maintain themselves and the petitioners being the parents-in-laws, are liable to pay maintenance to the respondents herein. While fixing the quantum of maintenance as stated above, the petitioners have been directed to pay the same with effect from the date of filing of the application.