JUDGEMENT
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(1.)The defendant-appellant has preferred this appeal against order dated 7.11.2017 passed by the Principal Judge on an application filed by the plaintiff-respondents under Section 19 of the Hindu Adoption and Maintenance Act, 1956 (hereinafter referred to as the Act), whereby the family court has directed for payment of Rs. 4,000 per month as maintenance to the plaintiff-respondents by the 10th of each succeeding month.
(2.)The facts of the case reveal that the plaintiff-respondent no.1 Seema Vishwakarma was married to Ajay Vishwakarma on 8.3.2007 and a son Ujjwal-respondent no.2 was born to them on 24.9.2008. Unfortunately, the husband-Ajay Vishwakarma died on 11.9.2011 and the plaintiff-respondents were turned out of the house by their parents-in-law whereupon they were compelled to live with their own parents.
(3.)In the above circumstances, the plaintiff-respondents filed application under Section 19 of the Act claiming maintenance, which has been allowed in part by the impugned order.
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