MD. ZUNED Vs. BIBI RIJWANA KHATOON

JUDGEMENT

(1.) Heard learned Advocate for the petitioner as well as learned APP for the State.

(2.) The instant revision is directed against an order of maintenance, passed by the learned Principal Judge, Family Court, Araria in Maintenance Case No. 4 of 2017 on 30/4/2019, directing the petitioner to pay maintenance @ Rs.3,000.00 per month to his wife, the opposite party no. 2 herein and Rs.1500.00each to the two children of the parties, total being Rs.6,000.00 per month.

(3.) It is submitted by the learned Advocate for the petitioner/husband at the outset that in terms of the order dtd. 9/1/2020, the petitioner has been going to pay Rs.3,000.00 per month regularly to the opposite party no. 2.