Deoki Nandan, J. - (1.) This is a wife's second appeal in a suit for maintenance.
(2.) The trial Court decreed the suit for maintenance at the rate of Rs. 40/- per month. The lower Appellate Court has modified the decree by reducing the amount of maintenance from Rs. 40/per month to Rs. 10/- per month.
(3.) The appeal in this Court is directed against the reduction of the amount of the maintenance. It is an appeal by the wife. The respondent husband has challenged the factum of the marriage between the parties, by filing a cross-objection. I shall take up the cross-objection first.;