HARISHANKAR SINGH Vs. STATE OF BIHAR AND ORS

JUDGEMENT

(1.) HEARD learned counsel for the petitioner as well as learned Additional P.P. for the State. In spite of service O.P. No.2 failed to appear.

(2.) THIS revision petition has been filed on behalf of husband/petitioner against judgment dated 21st of November 2009 passed by Principal Judge, Family Court, Bettiah in Maintenance Case No. 101/2007 directing him (husband) to pay Rs.8,000/ - per month to the O.P./wife. The order has been made operative from the date of filing of case, i.e., from 31.05.2007.

(3.) SOLE ground has been raised on behalf of petitioner while challenging the order impugned that from the pleadings as well as from the evidence available on the record it is apparent that O.P./wife herself is a Government employee and is posted as ANM and is more or less drawing the same pay which the petitioner is getting and therefore, learned lower court was not at all justified in passing the order impugned.