Raghuveer Prasad @ Raghuveer Kumar vs Khushboo Kumari
2025 Latest Caselaw 5761 Jhar

Jharkhand High Court

Raghuveer Prasad @ Raghuveer Kumar vs Khushboo Kumari on 12 September, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           First Appeal No. 104 of 2025
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Raghuveer Prasad @ Raghuveer Kumar ... ... ... Appellant

Versus Khushboo Kumari ... ... ... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Appellant : Mr. Suraj Kishore Prasad, Advocate For the Respondent : Mr. Ritesh Kumar, Advocate

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Order No. 07/Dated 12th September,2025

1. We have interacted with the appellant-husband and the respondent-wife.

2. The respondent-wife has submitted that she is not interested in living with the appellant-husband, as she has been subjected to cruelty and frequent assaults by the appellant-husband. She is now residing with her father at her paternal home and for the purpose of getting nursing training, she is living in Ranchi with the financial aid from her father. She is also having a female child having the age of 11 years. She has stated that although the learned Family Court passed an order for maintenance way back in the year 2021, but as yet not a single penny has been given.

3. The appellant-husband is working as Home Guard.

4. Before proceeding further, this Court sought to know why the maintenance amount has not been paid for more than the last four years. The appellant-husband was not in a position to say anything save and except that the judgment in the maintenance case has been challenged before this Court.

5. Be that as it may, the appellant-husband does not dispute that he is the husband of the respondent-wife and the father of the female child. Therefore, for the purpose of the survival of the respondent- wife and the female child, who is a minor aged about 11 years, the

Page 1 maintenance amount subject to the aforesaid appeal is to be paid by him.

6. The matter is being posted, as prayed for by the learned counsel appearing for the appellant, to say within what time the arrears of maintenance will be paid to the respondent-wife.

7. Let this matter be listed on 17th September, 2025.

8. The personal appearance of the appellant-husband and the respondent-wife is dispensed with.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)

Umesh/Vedanti

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