SANTOSH Vs. SOHAN LAL

JUDGEMENT

(1.) BOTH husband and wife have assailed the impugned judgment and decree dated 27th August, 2002 passed by Senior sub Judge, Solan, District Solan, H.P. in Case No. 9/3 of 1997 titled as Smt. Santosh v. Sohan Lal.

(2.) THE wife -appellant (hereinafter referred to as the ˜plaintiff). The Court below decreed the plaintiffs suit awarding maintenance at the rate of Rs. 500/ - per month and also holding the plaintiff entitled for a separate residence from the defendant.

(3.) CERTAIN undisputed facts which emerges from the record are as under :