RAMBABU SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard both the parties.

(2.) Petitioner appeared in the Court below and filed his show cause stating that 18 Kathas of land was already given to Opposite Party No.2 for marriage of daughter and 20 Kathas for education of his son. Working in Sugar Mill, Sugauli is admitted by him but payment is said only Rs. 2200/- per month.

(3.) Mentioning this much of the fact, learned Principal Judge has awarded Rs. 2,00,000/- for favour of marriage of the daughter within two months. I doubt if the Principal Judge, Family Court has gone through the provision under Section 125 Cr. P.C., no doubt Section 125 Cr. P.C. provides for maintenance of wife, children and parents.