NAGESHWAR RAI @ NAGESHWAR RAM Vs. SUNAINA DEVI

JUDGEMENT

(1.) THIS prevision has been preferred against the order dated 15.12.2006 passed by Family Court, Biharsharif in Maintenance Case No. 31(M) of 2001 thereby the

(2.) petitioner has been directed to pay maintenance of Rs. 500/ - per month to the opposite party. Heard the learned Counsel for both the parties.

(3.) IT appears that the opposite party in her petition as well as in her evidence has claimed that she married with the petitioner in the year 1968 from whom a daughter was born. On the other hand, the petitioner in his evidence not only denied the marriage with opposite party but has also asserted that he was married in the year 1962 with one Vidyapati Devi from whom three sons and one daughter were born.