Amrit Munda vs The State Of Jharkhand
2021 Latest Caselaw 4160 Jhar

                          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Criminal Revision No. 600 of 2017
                                              ....

                Amrit Munda                                            ....     Petitioner
                                              Versus
                1. The State of Jharkhand
                2. Sarita Devi                                          .... Opposite Parties
                                              ....
                CORAM:           HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner           : Mr.S.K.Pandey-2, Adv.
                For the State                : APP
                For the O.P. No.2            : Mr. Pradip Kr. Prasad, Adv.
                                             ....
05/02.11.2021             Heard learned counsel for the petitioner and learned counsel for the State

as well as learned counsel for the O.P. No.2.

This revision application has been filed against the judgment dated 24.01.2017 passed by the J.M, 1st Class, Ramgarh in Maintenance Case No.07 of 2015, corresponding to T.R. No.43 of 2017, whereby the petitioner has been directed to pay maintenance of Rs.5,000/- per month to the O.P. No.2.

The other factum is not in dispute, only the quantum of maintenance has been disputed. It has been submitted by learned counsel for the petitioner that the husband who is labour is not in a position to pay the maintenance amount of Rs.5,000/- per month which has been awarded in favour of the wife/ O.P. No.2.

Heard learned counsel for the revisionist and on perusal of the records, it appears that the husband is working as mason and also he has agricultural land.

On above facts, the quantum of maintenance of Rs.5,000/- is a rational decision by the court below, accordingly, the present criminal revision is hereby, dismissed.

(Rajesh Kumar, J.)

Shahid/