Renu Devi vs The State Of Jharkhand
2021 Latest Caselaw 4590 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No. 1611 of 2018
             Renu Devi                                    ...         ... Petitioner
                                          Versus
             1. The State of Jharkhand
             2. Mahadeo Yadav                             ...          ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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             For the Petitioner              : Mr. Rajesh Lala, Advocate
             For the O.P.                    : Mr. Ashok Kumar, APP
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04/02.12.2021:         Heard the parties.

This criminal revision application has been filed by the revisionist- wife against the judgment dated 21.06.2018 passed by the learned Principal Judge, Family Court, Koderma in Original Maintenance Case No.84 of 2017 by which application filed by the revisionist-wife has been allowed by directing the Opp. Party No.2 to give Rs.2,000/- per month to the revisionist- wife as maintenance.

It appears that the maintenance case has been filed by the present revisionist claiming that she is legally wedded wife. She is being neglected as in spite of being able, the husband is not maintaining her. It further appears that the marriage is not in dispute. They have been blessed with two minor female child. The female children are in custody of the husband. The court below has assessed the income of the husband as Rs.6,000/- per month as he works as labourer. Considering the above fact and other parameters, Rs. 2000/- has been given to the revisionist as maintenance.

In the attending facts and circumstances of the case, this Court finds no reasonable reason to consider the case for enhancement of the maintenance, especially considering the income of the husband and the fact that both the female child is with the husband.

Accordingly, it is hereby, dismissed.

Pending I.A. in the limitation matter stands disposed of in view of the above.

(Rajesh Kumar, J.)

Ravi/-