SOHAN LAL Vs. SMT. PREMLATA AND ORS.

JUDGEMENT

(1.) HEARD on question of admission, In the present case the learned District Judge has fixed Rs. 60/ - as interim maintenance payable by the appellant who is the husband, to the respondent his wife under Section 24 of the Hindu Marriage Act, 1955. The order is assailed on the ground that the learned District judge had no jurisdiction to award any maintenance to the children under Section 24 of the Act. In support of the contention, reliance is placed in Bankim Chandra Roy v. : AIR1972Pat80 .

(2.) THERE can be no doubt that under Section 24 of the Act, the Court cannot award any maintenance to the children as laid down in Bankimchandra Roy Roy Smt. Anjali Roy (supra). The section is clear and explicit and admits of no other construction.

(3.) THE appeal is, therefore, dismissed summarily.