Rajiv Ranjan @ Rajeev Ranjan vs Geetanjali Kumari
2021 Latest Caselaw 3664 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Criminal Revision No.1421 of 2018
                                         ---

Rajiv Ranjan @ Rajeev Ranjan ... ... Petitioner Versus Geetanjali Kumari ... ... Opposite Party

---

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

---

For the Petitioner : Ms. Alka Kumari, Adv.

            For the O.P.                  : Mr. Sanjay Kumar, Adv.
                                         ---

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.

---

07/28.09.2021: Heard learned counsel for the revisionist and the learned counsel for the opposite party.

The present revision application has been filed against the judgment/order dated 14.06.2018 passed by Principal Judge, Family Court, Ranchi in Original Maintenance Case No.36 of 2017, directing the petitioner to pay Rs.10,000/- per month as maintenance allowance to his wife. The other parameters have not been questioned except the quantum of maintenance.

It has been submitted that the husband is an engineer and drawing net pay of Rs.48,849/- per month after usual deduction. Further it has been submitted that the revisionist has to maintain his aged parents and other liabilities also, and as such, the quantum of maintenance may be reduced.

On the other hand, learned counsel for the opposite party has supported the impugned order and submitted, it is trite that 25 per cent of the salary is reasonable amount of maintenance.

Considering the materials available on record, this Court finds no reason to interfere with the impugned order dated 14.06.2018 passed by Principal Judge, Family Court, Ranchi in Original Maintenance Case No.36 of 2017 is, hereby, dismissed.

(Rajesh Kumar, J.)

Amar/-