SHAIL SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) HEARD learned Counsel for the petitioner and learned Counsel appearing on behalf of opposite party No. 2 who has entered appearance suo motu.

(2.) THE petitioner who is the husband questioned the order dated 29.9.2005 in Maintenance Case No. 26 of 2005 passed by the Principal Judge, Family Court, East Champaran, Motihari filed by his first wife, the opposite party, for maintenance, awarding a sum of Rs. 1500/- each to opposite party No. 2 and to the daughter, namely, Rima Kumari till her majority.

(3.) IN view of the aforesaid discussion this Court finds it difficult to interfere with the order assailed to that extent.