- (1.) AFTER the death of her husband Rulia, Shrimati Bachni brought a suit for maintenance against her son, Chuhra and her daughter, Shrimati Bhago. She demanded maintenance @ Rs. 60/-per month. She also claimed Rs. 720/-on account of arrears of maintenance for 1959. A further prayer was made that she should be given possession of half of the estate left by her husband.
(2.) THE suit was contested by the daughter only. The son, however, admitted her claim.
(3.) AFTER trial, the learned Subordinate Judge, Nawanshahar, passed the following order:-- "as a result of my findings, I grant the plaintiff a decree fixing her future monthly maintenance at Rs. 50/-from the date of the application, i. e. , 2nd February, 1960, and also a decree for Rs. 600/-as arrears of maintenance against the defendants. Plaintiff is also granted a decree for possession of one half of the suit property in lieu of her maintenance which shall be a charge on the suit property till her life or remarriage. The defendants shall pay the costs of the suit to the plaintiff. They shall also pay the court-fees prescribed on the plaint. ";