DIMCHANGCHIRIM L.SANGMA Vs. CHANO CH. SANGMA

JUDGEMENT

(1.) Heard Mr. S. A. Sheikh, learned Counsel appearing for the petitioner.

(2.) None appears for the respondent despite service of due notice.

(3.) By this revision petition, the petitioner has challenged the impugned ex-parte order dtd. 13/3/2024 passed by the Assistant Judge, District Council Court, Garo Hills Autonomous District Council, Tura in Misc Case No. 180 of 2023 whereby the petitioner was directed to pay an interim maintenance of Rs.10,000.00 per month to the child of the respondent.