Surdeo Mahto @ Surdeo Mehta vs The State Of Jharkhand
2022 Latest Caselaw 468 Jhar

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    IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Revision No.1316 of 2019

    1.   Surdeo Mahto @ Surdeo Mehta
    2.   Indradeo Mahto              ......               Petitioners

                         Versus
    1.   The State of Jharkhand
    2.   Sheo Narayan Mahto                   ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Manoj Kumar No.2, Advocate For the State : Mr. Azeemuddin, A.P.P For the O.P. No.02 : Mr. Sanjay Kr. Pandey, Advocate

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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
03/Dated: 15        February, 2022

1. Heard learned counsel for the revisionists, learned A.P.P and learned counsel for the O.P. No.02.

2. The present revision application has been filed against the judgment dated 30.07.2019, passed under Section 125 of the Cr.P.C., by the court of learned Principal Judge, Family Court, Garhwa, in Original (Maintenance) Case No.96 of 2017, whereby maintenance amount of Rs.3,000/- (Three thousand) per month has been awarded in favour of the old aged parents, i.e., father and mother.

3. Defence has been taken by the learned counsel for the revisionists that the O.P. No.02/ father has altogether seven sons and the maintenance has been demanded only from these two sons/ revisionists.

4. On the other hand, learned counsel for the O.P. No.02 has supported the impugned judgment and it has been submitted that other sons are supportive and also take care of the parents. Only these two sons in spite of getting the parental property are refusing to pay anything to the parents.

5. Having heard learned counsel for the parties and on perusal of the impugned judgment, it appears that the court below has considered the entire factors and the materials brought on record. Several witnesses have been examined from both the sides and accordingly the maintenance has been awarded.

6. Considering the reasons and finding recorded by the court below, I am not inclined to interfere with the impugned judgment. Accordingly, the present criminal revision application is, hereby, dismissed.

(Rajesh Kumar, J.) Chandan/-