Patna High Court - Orders
Bijay Kumar Roy vs The State Of Bihar & Anr on 1 July, 2010
IN THE HIGH COURT OF JUDICATURE AT PATNA
CR. REV. No.1234 of 2008
BIJAY KUMAR ROY, S/o Sri Jamuna Roy, R/o Village-Ramai
Tola(Chakmeishi), P.S.-Chakmeishi, District- Samstipur.
...... Petitioner
Versus
1. THE STATE OF BIHAR
2. Shyama Devi, W/o Bijay Kumar Roy, D/o Awadhesh Kumar
Yadav, At Present Village- Kabaria, P.S.-Sadar, District-Darbhanga.
...... Opposite Parties.
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02 01-07-2010Heard learned counsel for the petitioner.
Husband is before the court. He assails the order dated 2nd August, 2008 passed in M. Case No. 81/05 passed by the learned Principal Judge, Family Court, Darbhanga, directing the petitioner to pay a sum of Rs. 1000/- per month to his wife from the date of filing of the application i.e. 21.03.2005 and also to pay a litigation cost of Rs. 4000/-.
On query, learned counsel for the petitioner states that no amount as ordered under the impugned order, has been paid. It is submitted that the petitioner has already executed one Bigha of land by way of registered sale deed in favour of the opposite party for her maintenance.
Let petitioner deposit a sum of Rs. 20,000/- within a period of six weeks from today in the court and file appropriate affidavit in this case whereafter the matter shall be again considered by this court. If the petitioner deposits the aforesaid amount in the court below, the same shall be paid to the opposite party no. 2.
List this matter after six weeks.
Sujit ( Kishore K. Mandal, J.)