SARJUDEEN Vs. SMT. MUMTAZ AND ORS.
LAWS(RAJ)-1990-1-66
HIGH COURT OF RAJASTHAN
Decided on January 15,1990

Sarjudeen Appellant
VERSUS
Smt. Mumtaz And Ors. Respondents

JUDGEMENT

- (1.) HEARD learned Counsel for parties and perused the record of the case.
(2.) THE maintenance to the wife has been awarded only for the period of Iddat so far as the maintenance to the children is concerned. Rs. 100/ - per month each is not considered to be much. The amount is adequate.
(3.) THE appeal has no substance and is dismissed.;


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