RAMESH PRASHAD Vs. KIRAN DEVI

JUDGEMENT

(1.) None appeared on behalf of the petitioner.

(2.) The present criminal revision is being filed for setting aside the order dtd. 24/12/2016 passed by learned Family Court, Principal Judge, Bhabua, District- Kaimur in Maintenance Case No. 118 of 2010, whereby and whereunder the learned Family Court has held the petitioner liable to pay Rs.2000.00 to his wife and Rs.1000.00 for his son as maintenance, on monthly basis.

(3.) It appears that the maintenance case before the learned Family Court was filed in 2010 itself against which the present criminal revision petition was preferred in 2017.