ASHA DEVI Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard Learned Counsel for the Petitioner and Learned Counsel for the State. No body has appeared on behalf of the opposite party.

(2.) The applicant-wife is aggrieved by the amount of maintenance fixed under the impugned order dated 5.2.2008. She has, therefore, approached this Court for enhancement of the said amount.

(3.) From a perusal of the order impugned, it appears that on a consideration of the materials on record, the learned Principal Judge, Family Court, Gaya directed for payment of a sum of Rs. 3,000/-per month to the Petitioner as maintenance.