DR. DILIP KUMAR Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the case of marital discord of one Dr. Dilip Kumar @ Dr. Dilip Kumar Sharma @ Dilip Sharma, the Principal Judge, Family Court, Munger in Maintenance Case No. 153 of 2014 directed him to pay Rs.15,000.00 per month as an ad interim maintenance to his wife/opposite party No. 2 as also his children. There was a further direction to pay Rs.10,000.00 as lump sum amount towards the cost of expenses and Rs.1,000.00 for each date in the proceeding as the recurring cost of litigation.

(2.) Dr. Dilip Kumar challenged the afore- noted order passed by the Family Court under Sec. 482 of the Code of Criminal Procedure, 1973 (in short the Cr.P.C.).

(3.) A question of maintainability was raised by opposite party No. 2 on the strength of a judgment of Division Bench of this Court in Md. Akil Ahmad Vs. The State of Bihar and Another : 2016 (4) PLJR 968 .