MANTU KR JAISWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the order 30.07.2016 passed in Maintenance Case No. 309 of 2009 by which he has been directed to pay Rs. 4,000/- per month each to his wife and the minor son, besides Rs. 50,000/- as litigation cost which shall be paid in 10 equal instalments.

(2.) The only point urged on behalf of the petitioner is that without determining income of the petitioner the learned Family Court Judge has awarded maintenance to the wife and minor son which is excessive and onerous to the petitioner.

(3.) Previously the petitioner had come to this Court in Criminal Revision No. 1341 of 2015 against the order of interim maintenance and the revision petition was dismissed as withdrawn on 12.10.2019.