JANKI KUMARI Vs. INDRA DEVI

JUDGEMENT

(1.) This First Appeal has been preferred by the appellant, who was the original respondent before the learned trial court in Civil Misc. Case No.11 of 2014. This Civil Misc. Case No.11 of 2014 was instituted by the respondent Indra Devi before the Principal Judge, Family Court, Dhanbad, for getting maintenance under Sec. 22 of the Hindu Adoptions and Maintenance Act, 1956 (for the sake of brevity hereinafter to be referred to as "the Act, 1956).

(2.) Factual Matrix :

(3.) Having heard learned counsel for the appellant and looking to the facts and circumstances of the case, it appears that Indra Devi had lost her son Sitaram Yadav on 2/12/2011, and therefore, the respondent as the wife of Sitaram Yadav got the compassionate appointment with the Bharat Coking Coal Limited, a public sector undertaking.