Sanakaiya Bai vs Bhishan Prasad Alias Goverdhan Soni
2025 Latest Caselaw 3329 Chatt

Citation : 2025 Latest Caselaw 3329 Chatt
Judgement Date : 27 June, 2025

Chattisgarh High Court

Sanakaiya Bai vs Bhishan Prasad Alias Goverdhan Soni on 27 June, 2025

                                                        1/2




                              HIGH COURT OF CHHATTISGARH AT BILASPUR

                                              CRR No. 775 of 2025

                            Sanakaiya Bai Versus Bhishan Prasad Alias Goverdhan Soni

                                                   Order Sheet


                        27/06/2025         Heard Mr. Manoj Kumar Sinha, learned counsel,

                                     appearing for the applicant.

                                           Learned counsel for the applicant submits that

                                     the applicant is step-mother of the respondents No. 1

to 3 and it is stated that learned Family Court rejected

her claim for maintenance under Section 125 of the

Cr.P.C. as step-sons are not liable to be maintained

her in view of the judgment of the Hon'ble Apex Court.

It is stated that the victim no doubt is step-mother of

the respondents No. 1 to 3 and an affidavit has been

filed under Order 18 Rule 4 of the C.P.C. before the

Family Court, copy of the same has been annexed as

Annexure A/3. Learned counsel further submits that till

Digitally signed by ABHISHEK ABHISHEK SHRIVAS SHRIVAS Date:

2025.06.30 10:58:03 +0530

2021 she was maintained by her husband and all the

properties after the death of her husband inherited by

respondents No. 1 to 3 who have refused to maintain

her. It is further pointed out that the applicant is living

with her widow daughter and she does not have any

source of income.

In view of the above, let notices be issued to the

respondents on payment of PF within seven days by

ordinary as well as by registered mode, making it

returnable within four weeks.