Babru Bahan Kumbhkar @ Bobru Bahan ... vs Kalyani Kumbhakar
2021 Latest Caselaw 1694 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               F.A. No. 322 of 2019
        Babru Bahan Kumbhkar @ Bobru Bahan Kumbhkar --- --- Appellant
                               Versus
        1.Kalyani Kumbhakar
        2.Deepika Kumbhakar                                  --- --- Respondents
                                     .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY Through Video Conferencing For the Appellant : Mr. Amrendra Kumar, Advocate For the Respondent :

04/07.04.2021 The appeal is directed against the judgment dated 15.03.2019 passed in O.M. No. 36 of 2017 by the court of learned Principal Judge, Family Court, Saraikella-Kharsawan where under the prayer of the petitioners / respondents herein for grant of maintenance under Section 19 of the Hindu Adoptions and Maintenance Act, 1956 has been allowed and maintenance of Rs.4000/- has been granted to them with arrears to be deposited in six equal installments.

Issue notice upon the respondents in the limitation matter (I.A. No. 159 of 2021), stay matter ( I.A. No. 158 of 2021) as also on the main memo of appeal under registered cover with A/D as well as through speed post for which requisites etc. must be filed within two weeks. Office to track the speed post delivery.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty