MOHAN SINGH Vs. FINDI DEVI

JUDGEMENT

(1.) By this common judgment, CMPMO Nos. 161 and 162 of 2003 are proposed to be disposed of.

(2.) With a view to properly understand the controversy and appreciate the submissions urged on behalf of parties, brief facts giving rise to these petitions need to be noted. These are:

(3.) Findi Dev, hereinafter referred to as "the Plaintiff" filed a suit under Sec. 18 of the Hindu Adoption and Maintenance Act, 1956 for recovery of monthly maintenance at the rate of Rs. 2,000.00 against Mohan Singh, hereinafter referred to as "the Defendant". Record of the suit shows that after filing of the written statement, case was taken up before Permanent Lok Adalat for reconciliation on 9.11.2002 when following order was passed: