Hatim Ansari vs The State Of Jharkhand
2021 Latest Caselaw 4220 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Rev. No. 891 of 2017
                 Hatim Ansari                              ...                   ...    Petitioner
                                             Versus
                 1. The State of Jharkhand
                 2. Najbun Bibi
                 3. Ahmad Raja                             ...                   ...    Opp. Parties.

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Petitioner         : Mr. Nilesh Kumar, Advocate
              For the State              : Ms. Nikki Sinha, APP
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03/16.11.2021:           Heard the parties.

This criminal revision has been filed by the husband/petitioner against the judgment dated 22.03.2017 passed by learned Principal Judge, Family Court, Lohardaga in Maintenance Case No.4 of 2014 by which application filed by Opp. Parties has been allowed and directed the petitioner to give Rs.3000/- to the Opp. Party No.2 and Rs.1000/- to the Opp. Party No.3, per month, as maintenance.

Except quantum of maintenance, other factors are not in dispute. It has been submitted by the counsel for the petitioner that the petitioner is unemployed and he earns nothing and as such, he is not able to give maintenance amount to the wife and his son.

This is nothing but usual submission of the counsel for the petitioner. The court below has occasion to interact with the parties and after assessing their status and other factors, quantum of maintenance has been decided.

In view of the above discussion, I find no reason to interfere with the impugned judgment. Accordingly, it is hereby, dismissed.

In view of the dismissal of present criminal revision, pending I.A. for condonation of delay is disposed of.

(Rajesh Kumar, J.)

Ravi/-