(1.) 1. Heard learned counsel for the parties.
(2.) This revision application is directed against the order dtd. 25/9/2018 passed by learned Principal Judge, Family Court, Bokaro, in Original Maintenance Petition No.121/2015; whereby the petitioner was directed to pay Rs.5000.00 per month to the O.P.No.2- Sajiban @ Sajiman Bibi towards her maintenance from the month of September, 2018. It was further ordered that the petitioner shall pay the said maintenance for each month by 10th day of each succeeding English calendar month.
(3.) The brief fact of the case is that both the parties were married as per the Muslim custom and rites on 24/12/1978 and they have been blessed with three children, who have now attained the majority. As per the revisionist-husband, he had divorced his wife/O.P.No.2-Sajiban @ Sajiman Bibi on 8/1/1984. This factum has been disputed by the wife, but it has been admitted that she got the knowledge about the divorce on 3/1/1991.