HEMANT KUMAR CHAKRADHAR Vs. VINITA CHAKRADHAR

JUDGEMENT

(1.) Heard on admission as well as on I.A.No.6072/2015, an application for staying the impugned order.

(2.) The present matter relates to maintenance granted to the respondent. Prima facie it appears that the respondent has alleged about the landed property of the applicant and his income from the rent however the applicant claimed himself to be an unskilled labour. Under these circumstances where the trial court did not mention any reason to assess the amount of maintenance per month, prima facie revision appears to be arguable and therefore it is admitted for final hearing.

(3.) Since the respondent is represented therefore no fresh notice is to be required to be sent after admission of the revision.