BASUDEV MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) None appears on behalf of the Petitioner.

(2.) The instant revision petition has been preferred under Section 19(4) of the Family Courts Act, 1984 with a prayer for setting aside the impugned order dated 29.3.2008 passed by the Principal Judge, Family Court, Bokaro in M.P. Case No. 53/2002(A) by which a total sum of Rs. 3,500/- per month being the maintenance was awarded to the opposite party Nos. 2. 3 and 4 from the month of April. 2008 with arrears accruing from 13.12.2002 to March, 2008.

(3.) After the parties appeared in the instant criminal revision, the matter was referred to for conciliation by the order dated 3.8.2010 by which the Conciliator, Jharkhand State Legal Services Authority was directed to conclude the conciliation proceeding within a period of three months from the date of first appearance of the parties and to submit report and in the meantime, the Petitioner was directed to pay the current monthly maintenance regularly to his wife, son and daughter viz. O.P. Nos. 2, 3 and 4.