JAI KISSEN Vs. RAM RAKHI

JUDGEMENT

(1.) This is a reference made by the Bagbal Darbar under the provisions of Baghal State Courts Act, 1942, against a judgment and decree dated 22nd October 1945 of the Chief Judicial Officer, Arki, which reversed a judgment and decree dated 19th September 1944 of the District Judge, Baghal State and thereby decreed the suit.

(2.) The facts in brief are aa follows; One Mt. Bam Rakhi brought a suit in forma pauperis against her father-in-law, Jai Kissen, defendant 1 and her deceased husband's brother, Baran Dat, defendant 2, in the Court of the District Judge, Page 1 of 6 Jai Kissen and Anr. vs. Mt. Ram Rakhi (13.10.1948 - HPHC) Baghal State, for maintenance for a period of 10 years preceding the suit, at the rate of RS. 20 per month.

(3.) She alleged that her husband Vidya Dhar had died 10 years ago and she had a daughter about 13 years old by him. She had an illegitimate son aged 9 years born to her by defendant 2, Baran Dat, brother of her late husband. She was turned out of the house by her father-in-law a few months before the birth of this son. She claimed maintenance for herself and on behalf of her minor son and daughter.