RAJKISHORE SAHU Vs. SUBHADRA SAHOO

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 30/4/2018 (Annexure-2) passed by learned Judge, Family Court, Bhadrak in Criminal Proceeding No.1228 of 2016 is under challenge in this RPFAM, whereby the Petitioner has been directed to pay maintenance of Rs.2,000.00 per month to the Opposite Party-Wife and Rs.1,500.00 per month to their minor sons from the date of filing of the application, i.e., from 28/9/2016.

(3.) There is a delay of one hundred four days in filing the RPFAM. An application in Misc. Case No.376 of 2018 has been filed for condonation of delay.