MITHILESH SAHANI Vs. STATE OF BIHAR & ANR.

JUDGEMENT

(1.) The husband petitioner has preferred this revision application against the order dated 03.12.2008 passed by the learned Principal Judge, Family Court, Muzaffarpur in Maintenance Case No.06/2006 by which amount of maintenance has been enhanced from Rs.300/- per month to Rs.1000/-per month to his wife, opposite party no.2.

(2.) Heard the learned counsel for the petitioner, the learned counsel for the opposite party no.2 and the learned counsel for the State.

(3.) The main contention of the learned counsel for the petitioner is that he is not in a position to pay the amount of maintenance as he has to support his second wife and five daughters.