BIBI SABINA KHATOON Vs. MD. IRSHAD

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party.

(2.) Petitioner, in the present case, is aggrieved by and dissatisfied with the order dtd. 8/12/2017 passed in Maintenance Case No. 296/2013 passed by learned Principal Judge, Family Court, Purnea whereby and whereunder the learned Family Court has been pleased to dismiss the maintenance case.

(3.) Learned counsel for the petitioner submits that the impugned order suffers from illegality and infirmity inasmuch as the learned Principal Judge, Family Court has refused to allow any amount of maintenance to the applicant " wife on the solitary ground that she has not come herself to depose in course of evidence and therefore the deposition of the witnesses in her support would not carry any weight.