DR. FIROZ ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) The present Criminal Revision application is directed against the order dated 19.12.2013 passed by the learned Principal Judge, Family Court, West Champaran at Bettiah in Maintenance Case no. 143(M) of 2011 whereby the petitioner has been directed to pay maintenance amount of Rs. 10000/- per month to O.P. No. 2 by 10th day of every succeeding month. The maintenance amount has been directed to be paid from the date of filing of the maintenance application i.e. 15.6.2011. The interim maintenance, if any, already paid to the O.P. No. 2 has been directed to be deducted from the quantum of maintenance amount to be paid.

(3.) This court vide order dated 18.2.2014 issued notice to the O.P. No. 2. Consequently, the O.P. No. 2 has appeared and filed counter affidavit.