ZUBEDA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this case, both the parties appeared before me and I had a talk with them but they were not ready to compromise the matter.

(2.) The Petitioner his filed this revision application against the judgment dated 23rd June 2009 passed in M.P. case No. 23 of 1998 by the Principal Judge, Family Court, Dhanbad, whereby, the trial court directed the husband opposite party to pay a sum of Rs. 1500/- per month as maintenance to the Petitioner for her maintenance from the date of the Judgment i.e. 23rd June 2009. The trial court by the aforesaid order refused to grant any maintenance to the daughter of the Applicant-Petitioner. The applicant Petitioner who is the wife of the opposite party No. 2 namely Abdul Rauf Ansari has filed the instant revision challenging only to the extent that the lower court has been pleased to allow the maintenance amount only from the dale of the judgment i.e. 23.6.2009 and not from the date of the institution of the case i.e 7.2.1998.

(3.) The counsel of the Petitioner has submitted that the opposite party No. 2 has not disputed the marriage neither he has disputed the fact that his wife is living separately from him.