SUSHIL KUMAR AND ORS. Vs. TARA DEVI

JUDGEMENT

(1.) THIS Regular Second Appeal is directed against the judgment and decree dated 28.10.2013, rendered by learned District Judge, Una, in Civil Appeal No. 20 -XIII/2013.

(2.) KEY facts necessary for the adjudication of the regular second appeal are that the respondent/plaintiff (hereinafter referred to as the "plaintiff" for the sake of convenience) filed a suit for maintenance against the appellant/defendants (hereafter referred to as the "defendants" for the sake of convenience). According to the plaintiff, she was married to Kashmiri Lal. Her father -in -law, namely, Sidhu, had two sons, namely, Kashmiri Lal, her husband and Gurdass Ram, her elder brother -in -law (Jeth). She lost her husband about 30 years ago. According to the plaintiff, the ancestral property was inherited by the defendants as sole proprietors. She had to work hard from morning to evening in the house of the defendants. Earlier, she filed a civil suit against her father -in -law and brother -in -law, which was decreed by the then learned District Judge, Hamirpur and Una on 9.2.1984. She was granted maintenance at the rate of Rs. 75/ - per month. She requested the defendants to pay maintenance to her, but they refused to do so.

(3.) LEARNED trial court framed the issues on 7.12.2011 and dismissed the suit vide judgment and decree dated 13.2.2013.