RAJ LAXMI Vs. STATE OF BIHAR

JUDGEMENT

(1.) The present Criminal Revision Petition has been preferred by the petitioner against the impugned order dtd. 17/5/2019 passed by learned Principal Judge, Family Court, Nalanda at Bihar Sharif in Maintenance Case No. 109M of 2015, whereby learned Family Court has directed Opposite Party No.2/Suranjeet Kumar to make monthly payment of Rs.6,000.00 to the wife/petitioner and Rs.4,000.00 to his daughter towards their maintenance, since the date of passing of the order i.e 17/5/2019.

(2.) I heard learned counsel for the petitioner, learned APP for the State as well as learned counsel for the Opposite Party No.2.

(3.) Learned counsel for the petitioner submits that the petitioner had prayed for monthly payment of Rs.8,000.00 to her and Rs.7,000.00 to her daughter towards their maintenance. However, learned Family Court has directed the Opposite Party No.2 to pay only Rs.6,000.00 to the wife/petitioner and Rs.4,000.00 to her daughter towards their maintenance, despite the fact that as per the evidence on record, the petitioner and her daughter could have been awarded the maintenance as prayed for by them. Moreover, learned Family Court should have directed the payment of the maintenance from the date of the filing of the maintenance petition.