UPENDRA PRASAD YADAV Vs. SUNITA RAI

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite parties.

(2.) The petitioner has moved the Court under Section 19 (4) of the Family Courts Act, 1984 against the judgment and order dated 12.10.2017 passed by the Principal Judge, Family Court, Saran at Chapra in Maintenance Case No. 133 of 2013 by which he has been directed to pay Rs. 10,000/- per month maintenance under Section 125 of the Code of Criminal Procedure, 1973 (hereinafter referred to as the 'Code').

(3.) The opposite party no. 1 is the wife of the petitioner and she had moved the Court by filing Maintenance Case No. 133 of 2013. After hearing the parties and conducting full trial, the Court had passed the order in favour of the opposite parties by directing the petitioner to pay Rs. 10,000/- per month as maintenance.