The Single Judge Bench of the Punjab and Haryana High Court, comprising Justice Anil Kshetarpal in the case of Hari Ram Hans v. Smt. Deepali and Others has observed that the word “widow” would include the minor grand children who are staying with their mother.
Facts of the Case
The Petitoner had filled appeal against the order passed by the Family Court that the petitioner has to pay the maintenance pendente lite @ ₹2,000/- each to his three grand children.
Therefore, the Petitioner filled this revision petition has been filed challenging the correctness of the aforesaid order.
Submission of the Petitioner
The learned counsel appearing for the Petitioner had submitted that Section 19 of the Hindu Adoptions and Maintenance Act, 1956, entitles the widow daughter-in-law to file an application; however, there is no provision for directing the petitioner to pay the maintenance to the grand children.
Reasoning and Decision of the Court
The Court perused the facts available on record and expounded that “The 1956 Act is a beneficial legislation enacted in order to take care of the destitute daughter-in-law who, on account of unfortunate circumstances, becomes a widow. The word “widow” would include the minor grand children who are staying with their mother.”
Considering the facts, the Court dismissed the revision petition and held that no ground is made out to interfere with the impugned order.
Case Details
Case:- Civil Revision No. 6031 of 2022 (O&M)
Petitioner:- Hari Ram Hans
Respondent:- Smt. Deepali and Others
Cousel for the Petitioner - Mr. Abhimanyu Singh
Judge: Justice Anil Kshetarpal
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