Prasad Sahu vs Ruma Devi @ Rubi Devi
2021 Latest Caselaw 4571 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    First Appeal No. 280 of 2019
            Prasad Sahu                                                       Appellant
                                                Versus
            Ruma Devi @ Rubi Devi                                  ...          Respondent

            CORAM:       Hon'ble Mr. Justice Aparesh Kumar Singh
                         Hon'ble Mrs. Justice Anubha Rawat Choudhary
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For the Appellant : Mr. Suraj Kishore Prasad, Advocate For the Respondent : Mr. Ritesh Kumar, Advocate

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07/02.12.2021 Through Interlocutory Application being I.A. No. 4744 of 2021, respondent has prayed for a direction upon the appellant to make payment of arrear of dues in terms of impugned judgment passed in Original Suit No. 33 of 2015 by learned Principal Judge, Family Court, Gumla. It is submitted that not a single penny of monthly sustenance of Rs. 5,000/- per month effective from the date of fling of original suit i.e., 9 th October, 2015 has been paid to the respondent till date.

Learned counsel for the respondent, on instructions, submits that an application has been filed on 28th August, 2019 before learned Family Court, Gumla for enforcement of the order of interim maintenance. Respondent has through the instant I.A also prayed for a direction upon the appellant to make the payment of arrears of maintenance.

Learned counsel for the appellant submits that the respondent has got a decree of divorce by the impugned judgment, but appellant is aggrieved by the order granting maintenance per month at the rate of Rs. 5,000/- in favour of respondent-wife. He would seek instruction as to whether the maintenance amount is being paid with arrears or not.

Matter be listed after 4 weeks.

Meanwhile, learned Family Court, Gumla shall submit a report as to the status of the application filed by the plaintiff/respondent-wife for monthly maintenance and its arrears.

Let a copy of the order be communicated to the Court for furnishing the status report forthwith.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/