LAWS(PAT)-2023-5-35

BABU SHAH Vs. SHABNAM KHATOON

Decided On May 11, 2023
Babu Shah Appellant
V/S
Shabnam Khatoon Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) It transpires to this Court that vide order dtd. 25/4/2023 last opportunity was granted to the opposite party No.1 and 2 to defend their stand in this case but no one appeared, as such, this Court has no option but to pass order only after hearing the petitioner.

(3.) The present Cr. Revision Application has been filed for setting aside the order dtd. 18/4/2016 passed by Principal Judge, Family Court, Gaya, by which, the application filed by opposite party was allowed under Sec. 125 of Cr.P.C. in Miscellaneous Case No. 29 of 2009 by which it was directed to the petitioner to Rs.6,000.00 and Rs.2,000.00 per month to the opposite party Nos. 1 and 2 respectively as maintenance allowance from the date of order. It is also directed that the maintenance allowances shall be payable to the opposite party No.2 till attaining his age of majority.