Ramashray Jaiswara vs Seskala Kumari
2021 Latest Caselaw 4388 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 Cr. Rev. No. 1802 of 2017
              Ramashray Jaiswara                               ...          ... Petitioner
                                            Versus
             1. Seskala Kumari
             2. Priyanka Kumari
             3. Pinki Kumari
             4. Ganesh Kumar
             5. Raju Kumar
             6. Sachin Kumar                                   ...           ... Opp. Parties.
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Petitioner         : Mr. Rajesh Kumar, Advocate
              For the O.Ps              :
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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07/24.11.2021: Heard the counsel for the petitioner.

This criminal revision has been filed by the revisionist against the judgment dated 05.12.2017 passed by learned Addl. Principal Judge, Addl. Family Court, Dhanbad in Maintenance Petition No.102 of 2013 by which application filed by Opp. Parties has been partly allowed, by directing the petitioner to give Rs.10,000/- per month to the Opp. Parties.

From perusal of the record, it appears that the marriage is not in dispute. Female earns but she has to maintain eight children. Considering the above facts, the husband has been directed to give Rs.10,000/- per month to the children as maintenance.

Considering the income of the husband assessed by the court below and the liability of the wife, this Court finds no reason to interfere with the impugned order.

Accordingly, it is hereby, dismissed.

(Rajesh Kumar, J.)

Ravi/-