NUZHAT JAHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant application has been preferred challenging the propriety and correctness of the order dtd. 3/5/2006, passed by learned Principal Judge, Family Court, Ranchi, in Maintenance Case No.56 of 2004; whereby the learned Family Court, Ranchi has held that the petitioner No.1- (wife of O.P. No.2) is not entitled to any maintenance allowance on the ground that she has already been divorced by the O.P. No.2 and petitioner No.2 (child of O.P. No.2) is only entitled to monthly allowance of Rs.600.00 per month from June, 2004; that too is very inadequate.

(3.) The prosecution case in brief is that the Nuzhat Jahan- petitioner No.1 and Taiyab Ali-O.P. No.2 were married on 2/4/2000 according to Muslim rites and customs. The petitioner No.1 went to her sasural where she was subjected to cruelty for dowry demand of Rs.2,00,000.00 for purchasing of a Car. The petitioner No.1 was deprived of proper food and clothes. The petitioner No. 1 even under such circumstances gave birth to a male child namely Abu Talha @ Nahid Hussain (Petitioner No. 2).