JASPAL KAUR Vs. MANJEET SINGH

JUDGEMENT

(1.) ON an application filed by the appellant Smt. Jaspal Kaur, wife of the respondent Manjeetsingh Under Section 125 Cr.P.C, the learned Judge, Family Court under the order dated 25th May, 1990 disallowed the application so far as the appellant is concerned, but allowed it in respect of the minor daugnter of the appellant and ordered the respondent shall pay a sum of Rs. 300/ - per month for her maintenance.

(2.) THE appellant has filed this appeal against the aforesaid order in so far as the said order denied the maintenance to her.

(3.) THE marriage of the parties took place on 14th June, 1984 and out of the wedlock a famale child was born sometime in the year 1985. The parties are living separately since the month of May, 1985 and when the appellant is said to have been turned out of the house by the respondent, .she was carrying the pregnancy and delivered a famale child at the house of her parents at Ajmer. The respondent did not even care to visit or see the child which was born as a foresaid, did not care to look after his wife and the child and therefore, an application for restitution of conjugal rights was filed in Family Court, Ajmer by the appellant herein and in that application a decree for restitution of conjugal rights against the respondent in favour of the appellant was made on 27th May, 1989. Despite the decree it appears that the parties did not resume the cohabitation.