ADLI Vs. MUSAMMAT PERSONI

JUDGEMENT

(1.) This appeal arises out of a suit for maintenance brought by the plaintiff- respondent, Musammat Personi, a Hindu wife, against her husband, the defendant-appellant.

(2.) The claimed Rs. 5 per mensem as maintenance on the ground that her husband had taken to himself another wife and had since then, been ill-treating her (the plaintiff-respondent) and had turned her out of the house declining to support her anymore.

(3.) The defendant-appellant resisted the suit by denying the alleged ill-treatment and expulsion of the plaintiff-respondent. He further said that she was a woman of bad temper and worse manners. She was unable to cook meals and do other household work on account of which he had to take another and more suitable wife to himself. The plaintiff-respondent, he said, had been abducted from his house by her father who had instigated her to bring the present suit and made her children to return to him. He was willing to support her if she went back to live with him.