VINOD KR LODHA Vs. REENA LODHA NEE JAIN

JUDGEMENT

(1.) THE application under Section 482 of the Code of Criminal Procedure read with Section 19 of the Family Courts Act, 1984 is directed against the judgment and order passed by Judge, Family Court at Calcutta in connection with Misc. Case No. 24 of 1999 whereby and whereunder learned Court below allowed the application and awarded a sum of Rs. 1,500/- per month payable by the petitioner herein to the Opposite Party.

(2.) IT appears from the order under challenge that initially he learned court below while disposing the application under Section 125 of the Code of criminal Procedure directed grant of maintenance in favour of the minor daughter of the petitioner herein but the prayer for maintenance of the Opposite party herein was refused.

(3.) THE Opposite Party herein questioned the legality and propriety of the order passed by the learned Judge, Family Court in connection with C. R. R. No. 539 of 2001, whereby the learned Single Judge of this Court set aside the order passed by the learned Judge, Family Court, so far as it relates to the refusal to grant maintenance to Opposite Party and directed the learned Judge, family Court to re-hear the matter after giving an opportunity to the parties to adduce evidence.