Vikash Kumar vs Puspa Rakhi @ Soni Kumari
2021 Latest Caselaw 789 Patna

    IN THE HIGH COURT OF JUDICATURE AT PATNA
      CIVIL MISCELLANEOUS JURISDICTION No.209 of 2020
======================================================

Vikash Kumar, Son of Vimal Paswan, Resident of Village- Ward No.02, Mathurapur, P.S.- Mathurapur O.P., Distt- Samastipur.

... ... Petitioner/s Versus

Puspa Rakhi @ Soni Kumari, Daughter of Late Upendra Paswan At present Resident of Mohalla- Bahadhurpur Ward No.26 P.S.- Town, Distt- Samastipur.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mr. Mukesh Kumar No1, Advocate For the Respondent/s :

====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE ORAL JUDGMENT Date : 09-02-2021

Having heard Shri Mukesh Kumar, learned

counsel for the petitioner, this Court is not inclined to interfere

with the impugned order dated 03.10.2019 passed by the

Principal Judge, Family Court, Samastipur in Maintenance Case

No. 104 of 2018.

Petitioner is an employee working with Food

Corporation of India and drawing salary. May be he is working

on a daily wage, but, nonetheless, he is in regular employment.

The court below has directed the petitioner to pay maintenance

of a sum of Rs. 1500/- per month to the respondent-wife as also

litigation charges at the rate of Rs. 500/- per appearance.

Needless to add, such cost for appearance

necessarily has to be paid on the date as and when her Patna High Court C.Misc. No.209 of 2020 dt.09-02-2021

appearance is directed by the court.

With the aforesaid observation, present petition

stands disposed of.

(Sanjay Karol, CJ)

sujit/-

AFR/NAFR
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Uploading Date          10.02.2021
Transmission Date