MAHENDRA RAY Vs. STATE OF BIHAR

JUDGEMENT

(1.) On the basis of a compromise petition in a proceeding under section 125 of the Code of Criminal Procedure, 1973, in the Court of learned Principal Judge, Family Court, Begusarai, maintenance at the rate of Rs. 10,000/- per month for the Opposite Party No. 2 and Rs. 5,000/- per month for opno.3 has been awarded by the learned Court below by an order, dated 13.01.2014, passed in Case No. 2M of 2013.

(2.) On perusal of the Lower Court's Record, I find a definite stipulation in the said compromise petition that the said maintenance amount will increase every year at the rate of Rs. 500/- for Opposite Party Nos. 2 and 3, each.

(3.) This is not in dispute that the Opposite Party No. 2 is the wife of the petitioner; whereas Opposite Party No. 3, his son.