BADRI PRASAD JHARIA Vs. VATSALYA JHARIA

JUDGEMENT

(1.) This Criminal Revision has been preferred by the Petitioner / Husband Badri Prasad Jharia on 26.03.2018 U/s. 397 of Cr.P.C read with S.19 of Family Court against the order dated 26.02.2018 passed by Principal Family Court Mandla passed in MJC No.310/2014.

(2.) It is an admitted fact that the Petitioner Badri Prasad was married with Sita Jhariya, on 23.06.1999 at Village Bhua Bichhiya, District Mandla. The wife is working as teacher and the husband is working as clerk in the Government I.T.I. Chindwada. Out of their wedlock, daughter named Vatsala Jharia [Respondent] was born on 09.06.2009.

(3.) The wife Sita Jharia filed an application under Section 125 of Cr.P.C before the Family Court on 27.11.2012 for seeking maintenance for her daughter Vatsala aged about 3 years. Husband appeared in the case on 26.02.2013 and filed reply on 02.07.2013. On 26.02.2018 the Court passed the impugned order and granted the maintenance to Vatsala Jharia @ Rs.5000/- P.M. from the date of her entitlement to get the maintenance.