Dinesh Sharma vs Rupa Rani Sharma & Anr. on 23 September, 2014

[Cites 0, Cited by 5]

Patna High Court - Orders

Dinesh Sharma vs Rupa Rani Sharma & Anr. on 23 September, 2014

Bench: Dinesh Kumar Singh

                    IN THE HIGH COURT OF JUDICATURE AT PATNA
                                      Criminal Revision No.392 of 2013
                 ======================================================
                 Dinesh Sharma
                                                                        .... .... Petitioner/s
                                                  Versus
                 Rupa Rani Sharma & Anr.
                                                                   .... .... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s     :   Mr.
                 For the Opposite Party/s    : Mr.
                 ======================================================
                 CORAM: HONOURABLE MR. JUSTICE DINESH KUMAR
                 SINGH
                 ORAL ORDER

04/ 23-09-2014

The present criminal revision application is directed against the order dated 08.01.2013 passed by learned Principal Judge, Family Court, Munger in Case No. 19 (Maint) of 2013, whereby petitioner has been directed to make payment of maintenance amount of Rs.1,000/- per month to opposite party no. 2 by depositing the same in the bank account of opposite party no. 1 from the date of filing of the maintenance application i.e. 05.08.2003 till February, 2007 and Rs.2,000/- per month from January, 2008 to December, 2010 and thereafter Rs.3,500/- per month. The interim maintenance amount which has already been paid is directed to be set off against the maintenance amount to be paid. The arrears of maintenance has been directed to be paid within one month.

The factum of marriage and birth of a child are not in dispute.

Patna High Court CR. REV. No.392 of 2013 (04) dt.23-09-2014 2

The petitioner is ready to make payment of maintenance amount of Rs.3,500/- per month but he is handicapped at present in making payment of the arrears of the maintenance amount.

Issue notice to opposite party nos. 1 and 2 by ordinary process as well as by registered cover with A/D for which requisites must be filed within three weeks, failing which this application shall stand dismissed without further reference to the Bench.

In the meantime, petitioner will make payment of Rs.3,500/- per month from the date of order of learned court below i.e. 08.01.2013 and bring on record the proof of such payment before next date of hearing.

(Dinesh Kumar Singh, J) DKS/-

U           T

Unlock Advanced Research with PRISMAI

Patna High Court - Orders