RAMDEO SAH Vs. STATE OF BIHAR AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The application was directed against part of the order dated 26.05.2011 passed in Maintenance Case No. 14 of 2009 by the Principal Judge, Family Court, Muzaffarpur by which he has held that only the opposite party no. 3 shall pay Rs. 2,000/- per month to the petitioner.

(3.) Learned counsel for the petitioner had submitted that he is the father of the opposite parties no. 2 and 3 and the Court had directed only opposite party no. 3 to pay the maintenance amount to him whereas the opposite party no. 2 was not provided to pay anything which was not proper. By order dated 11.01.2012, the Court had admitted the case and by way of an interim order directed the opposite parties no. 2 and 3 to pay a sum of Rs. 2,500/- per month each to the petitioner latest by 7th of the subsequent month in cash. When the aforesaid order was not complied with by the opposite party no. 2, the matter was brought to the notice of the Court and finally the opposite party no. 2 made up-to-date payment. However, today it has been submitted that the opposite party no. 2 has failed to pay the amount for the last few months whereas opposite party no. 3 is paying the same regularly.