Umesh Hari @ Hadi vs Janki Devi
2022 Latest Caselaw 335 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1182 of 2019
                            With
                   I.A. No.1376 of 2020

       Umesh Hari @ Hadi                           ......      Petitioner

                                 Versus
       Janki Devi                                  ......   Opp. Party
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner        : Mr. Manoj Kr. Sinha, Advocate
       For the O.P.              :
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

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                  th
06/Dated: 08           February, 2022

1. Heard learned counsel for the revisionist.

2. The present revision application has been filed against the judgment dated 13.09.2018, passed under Section 125 of the Cr.P.C., by the court of learned Additional Principal Judge, Additional Family Court, Dhanbad, in Original Maintenance Case No.352 of 2017, whereby maintenance amount of Rs.4,000/- (Four thousand) per month in favour of wife/ O.P. and Rs.2,000/- (Two thousand) per month to the minor daughter has been awarded.

3. Save and except the quantum of maintenance, the other factors have not been disputed. The court below after considering the materials brought on record has awarded the meager amount of maintenance of Rs.4,000/- in favour of the wife and Rs.2,000/- in favour of minor daughter.

4. Considering the quantum of maintenance, I am not inclined to interfere with the impugned judgment. Accordingly, the present criminal revision application is, hereby, dismissed.

5. I.A. No.1376 of 2020 stands disposed of.

(Rajesh Kumar, J.) Chandan/-