BAGGA Vs. KARMI DEVI

JUDGEMENT

(1.) This appeal is admitted on following substantial question of law:-

(2.) A short question arises for determination in the present appeal. The respondent was awarded a sum of Rs. 400/- per month in the proceedings under Section 125 of the Code of Criminal Procedure Whether the reporters of the local papers may be allowed to see the Judgment?Yes (in short 'Cr.P.C.') while in the proceedings arising out of the Hindu Adoptions and Maintenance Act, 1956, she was awarded a sum of Rs. 1,500/- per month by the learned trial Court. The learned lower appellate Court affirmed the said findings by making following observations in paragraph-19 of the judgment.

(3.) Now the question arises as to whether the respondent would be entitled to claim by way of maintenance both the amounts i.e. Rs. 400/- per month awarded under Section 125 Cr.P.C. and Rs. 1500/- per month in the proceedings initiated under Section 18 of the Hindu Adoptions and Maintenance Act.