AKHTAR ANSARI Vs. STATE OF JHARKHAND AND ORS.

JUDGEMENT

(1.) Heard Counsel for the parties.

(2.) The Petitioner in this revision application, has challenged the impugned order of the Court below dated 3.12.2007 whereby, the Petitioner has been directed to pay maintenance @ Rs. 1,000 to each of the opposite party No. 1, Nizam and opposite party No. 2, Umera Khatoon since 10.8.2006.

(3.) From the rival submissions of the Counsel for the parties, it appears that admittedly, after passing of the impugned order, the opposite party No. 2 namely, Nizam who was the father of the present Petitioner, has died. It also appears that the opposite party No. 3 namely, Umera Khatoon is the step mother of the Petitioner.