Ramdeo Mahtha vs Puja Devi
2022 Latest Caselaw 334 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1193 of 2019
                            With
                   I.A. No.10047 of 2019

       Ramdeo Mahtha                               ......       Petitioner
                           Versus
       1.    Puja Devi
       2.    Chandani Kumari
       3.    Rajbir Mahtha                         ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner       : Mr. Sudhansu Kr. Deo, Advocate
       For the O.Ps.            :
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The matter was taken up through Video Conferencing. Learned counsel for the party(s) had no objection with it and submitted that the audio and video qualities are good.

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04/Dated: 08th February, 2022

1. Heard learned counsel for the revisionist.

2. The present revision application has been filed against the order dated 16.05.2019, passed under Section 125 of the Cr.P.C., by the court of learned Principal Judge, Family Court, Deoghar, in Original Maintenance Case No.256 of 2018, whereby maintenance amount of Rs.3,000/- (Three thousand) per month in favour of the wife and Rs.1,000/- (One thousand) each per month in favour of two minor children has been awarded.

3. Save and except the quantum of maintenance, the other factors have not been disputed. It has been submitted that the revisionist is a very poor person and as such he is unable to pay the maintenance amount. The court below after considering the materials brought on record and after considering the same has awarded the maintenance amount.

4. Considering the quantum of maintenance and judgment of the Hon'ble Supreme Court passed in Criminal Appeal Nos.564-565 of 2015 in the case of Shamima Farooqui Vs. Shahid Khan, I am not inclined to interfere with the impugned order. Accordingly, the present criminal revision application is, hereby, dismissed.

5. I.A. No.10047 of 2019 stands disposed of.

(Rajesh Kumar, J.) Chandan/-