RAJENDRA NAIK Vs. JANANI NAIK

JUDGEMENT

(1.) This application under Sec. 482 Cr.P.C. has been filed by the petitioner challenging the order dtd. 15/12/2022 passed in Cr.P. No.118 of 2018 by the learned Judge, Family Court, Baripada allowing the application of the opposite party filed under Sec. 125 Cr.P.C., directing for payment of Rs.3,000.00 per month to the opposite party-wife with effect from January, 2019. By the said order, the learned Judge, Family Court, Baripada has directed for payment of current monthly maintenance from the month of December, 2022 and for payment of arrear maintenance amount till November, 2022 in 08 equal installments.

(2.) Issue notice to the sole opposite party in the RPFAM and in the I.A., by registered post with A.D., requisites for which shall be filed by 16/9/2023. The notice shall be made returnable within four weeks. Accept one set of process fee.

(3.) List this matter on 8/11/2023.