Kusum Kumari vs Rajendra Rai .... ... Opp. Party
2023 Latest Caselaw 4343 Jhar

Jharkhand High Court

Kusum Kumari vs Rajendra Rai .... ... Opp. Party on 30 November, 2023

Author: Subhash Chand

Bench: Subhash Chand

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No.1020 of 2023
Kusum Kumari                          .... ... Petitioner
                        Versus
Rajendra Rai                          .... ... Opp. Party
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner :Mr. Akhouri Awinash Kumar,Advocate For the Opp. Party :Md.Khalil Ansari, Advocate

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Order No. 05/ dated 30.11.2023 Learned Counsel Mr. Akhouri Awinash Kumar on behalf

of petitioner and on behalf of the Opp. Party, learned Counsel

are present.

2. The instant Cr. Revision has been preferred against the

Judgment dated 15.05.2023 passed by the Addl. Principal

Judge, Additional Family Court-I, Ranchi in Original

Maintenance Case No. 271 of 2019 whereby the learned Addl.

Principal Judge, Additional Family Court-I, Ranchi had

directed the Opp. Party to pay the maintenance amount of Rs.

14,000/- per month to the petitioner.

3. Office is directed to call for the scanned copy of the

L.C.R.

4. List on 18.01.2024.

P.K.S                                 (Subhash Chand, J.)