NUPUR Vs. SANDEEP

JUDGEMENT

(1.) APPLICANT has filed a petition under QtUer 33 of the C.P.C. for permitting her to sue as an indigent person. Relief claimed in the petition is for the grant of maintenance under the provisions of Hindu Adoptions and Maintenance Act, 1956. Along with this petition an application for grant of interim maintenance during the pendency of these proceedings, as well as the suit in the event of permission being allowed, has also been filed.

(2.) ACCORDING to the petitioner marriage between the parties was solemnised in the year 1999. Averments made by her are that she was maltreated, harassed and cruelty was perpetrated at her. She also has made allegations of dowry being demanded from her. On this ground FIR No. 88 was lodged at Police Station, Dhali in April, 2001.

(3.) THE claim of the petitioner has been seriously contested and resisted by the respondent husband. He claims that it is the petitioner who is at fault. Despite best efforts made by him as a caring husband who did everything within his power to keep her happy, it was she who because of her own acts left the house. He also alleged that father and uncle of the petitioner (latter happens to be Judicial Officers in the State of H.P.), threatened them at Chennai with dire consequences.