AMAR KANT JHA Vs. KARUNA DEVI

JUDGEMENT

(1.) The petitioner who is the husband of Smt. Karuna Devi is aggrieved of the order dtd. 30/5/2016 passed in Maintenance Case No. 145 of 2009.

(2.) Maintenance Case No. 145 of 2009 which was instituted by Smt. Karuna Devi (hereinafter referred to as the applicant) claiming Rs.8000.00 per month for her maintenance was partly allowed to the extent that the Principal Judge, Family Court, Godda awarded Rs.6000.00 per month for her monthly maintenance.

(3.) The petitioner has taken a stand that about 4.. bighas of lands are being cultivated by the applicant and she has sufficient income from the said lands to maintain herself. He has further stated on oath that he has been paying Rs.1500.00 per month to support his wife.