RANJIT KUMAR BHAGAT Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned senior counsel for the petitioner. The O.P. No. 2 has appeared in person. She has submitted that earlier she had engaged a lawyer on her behalf but now she has cancelled the Vakalatnama and has chosen to appear in person.

(2.) Petitioner in the present case is seeking setting aside of the judgment and order dated 22.11.2004 passed by learned Sub-Divisional Judicial Magistrate in Misc. Case No. 27 of 2001 (TR No. 2609/04) by which the learned Magistrate at the relevant time directed this petitioner to pay a monthly maintenance of Rs.15,00/- to O.P. No. 2 and Rs.500/- to O.P. No. 3.

(3.) Opposite Party No. 2 is the wife of the petitioner and it is the case of the petitioner that he has obtained a decree of divorce against O.P. No. 2 in H.M.A. No. 849 of 2001 from the court of learned Additional District Judge, Delhi vide judgment dated 14.05.2003 on the ground of desertion. O.P. No. 3 happens to be the minor daughter of the petitioner at the relevant time.