WAKIL RAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) From the perusal of record, it appears that when this case was came to board, on 20/4/2017, petitioner was not represented and thereafter, on 30/8/2017, a learned co-ordinate Bench of this Court has given two weeks' time to remove the defects but, the same was also not removed within the stipulated period. Subsequently, the matter came on board on 17/1/2023, but none appeared on behalf of petitioner. This case was filed in the year 2017.

(2.) This matter was again listed today but none appeared on behalf of petitioner.

(3.) The petitioner is aggrieved and dissatisfied by order and judgment dtd. 30/11/2016 passed in Maintenance Case No. (CIS) 284/2013, Old Case No. 304/2010 by the learned Principal Judge, Family Court, Gopalganj, whereby the learned Family Judge has allowed maintenance allowance of Rs.2000.00 to the opposite party no. 2 and Rs.1500.00 for minor son of opposite party no. 2, namely, Santosh Kumar.