Bablu Paswan vs Rajmuni Devi
2021 Latest Caselaw 4215 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Revision No. 970 of 2017
                                         ....

                Bablu Paswan                                    ....     Petitioner
                                         Versus
                Rajmuni Devi                                     .... Opp. Party
                                         ....
                CORAM:        HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Petitioner               : Mr. D.K.Malityar, Adv.
                For the Opp. Party               : Ms. Mahua Palit, Adv.
                                                 ....

05/16.11.2021             Heard learned counsel for the petitioner and learned counsel for the
                opposite party.

This revision application has been filed against the judgment dated 04.05.2017 passed by the learned Addl. Principal Judge, Addl. Family Court, Dhanbad in Original Maintenance Case No.22 of 2016 whereby the petitioner has been directed to pay maintenance of Rs.7,500/- per month to opposite party and Rs.3,000/- as litigation cost.

It has been submitted by learned counsel for the petitioner that he is maintaining his sister and family member and accordingly prayer has been made for reduction of the maintenance.

On the other hand, learned counsel for the opposite party has supported the judgment of maintenance and submitted that the revisionist has got appointment on compassionate ground on death of his father. The mother being dependent upon the father has a right for maintenance from that employment.

In view of the factual position, this Court finds no reason to interfere the order of the court below, accordingly, the same is hereby, dismissed.

(Rajesh Kumar, J.) Shahid/