MOHAMMAD QUAMRUZZAMAN @ QUAMRUZZAMA, SON OF MD HANIF Vs. STATE OF BIHAR; SAMRU NISAN @ SAMRUNNISAN, DIVORCED WIFE OF MD QUAMMRUZZAMAN

JUDGEMENT

(1.) By the impugned order wife (opposite party No. 2 here) has been allowed for realization of maintenance at the rate of Rs. 500/- per month from the year 1977 to 1992.

(2.) In the instant case, petitioner married another girl in 1992. According to the petitioner, he divorced the applicant-opposite party No. 2 in the year 1990. Divorce is accepted by the family court but in the year 1992. After hearing the parties learned Principal Judge has allowed maintenance in favour of opposite party No. 2 from the year 1977 to 1992.

(3.) Now the question is whether maintenance from 1977 to 1992 can be awarded on the petition filed in the year 2001.