HARI NARAYAN MISHRA Vs. RAJ KUMARI DEVI

JUDGEMENT

(1.) HEARD learned counsel for the appellant and the respondent.

(2.) APPELLANT is the husband. He has challenged the order dated 01.07.2008 passed by Principal Judge, Family Court, Darbhanga in Maintenance Case No. 46 of 2004 whereunder maintenance amount of Rs. 750/ - per month has been allowed to the applicant -respondent -wife. Besides, she has been held entitled to use 3 1/2 bighas of land till her life time and litigation cost of Rs. 4,000/ -.

(3.) WE have noted the aforesaid submission only for being rejected. Appellant is surviving from the income derived from the landed and other property as also support from his daughter from the first wife. In the circumstances, he is to ensure payment of the maintenance amount also to his second wife, respondent herein from the same source of income from which he is supporting himself. In this connection, we may note that appellant married for the second time with the respondent while his first wife survived, who in course of time, died in the year 2003.