DULARU CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

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

(2.) Petitioner has filed this revision application for setting aside the order dated 25.3.2010 passed by the Principal Judge, Family Court, Garhwa in Misc. Case No.385 of 2009 on the petition filed by the applicant-wife under Section 125 of the Code of Criminal Procedure by which the petitioner-husband has been directed to pay a sum of Rs. 1,250/- per month as maintenance, to the applicant-wife and her son from the date of the order.

(3.) Before hearing the matter, I tried to reconcile the matter between the parties and for that purpose, I called them in Chamber on 24.9.2010. I had talked personally with the parties but I found that the petitioner is not at all willing to compromise the matter.