REGENT COMPUTRONICS PVT. LTD.

Priya Mishra Appellant

V/S

Ram Binod Jha Respondents

Referred Judgements :-

SUSMITA MOHANTY V. RABINDRA NATH SAHU [REFERRED TO]
CHATURBHUJ VS. SITA BAI [REFERRED TO]
CHANDER PARKASH BODH RAJ VS. SHILA RANI [REFERRED TO]
K SIVARAM VS. K MANSALAMBA [REFERRED TO]
KRISHNA DHARAM RAJ JAIN VS. DHARAM RAJ LAXMI CHAND JAIN [REFERRED TO]
KANHU CHARAN JENA VS. NIRMALA JENA [REFERRED TO]
ARUN KUMAR NAYAK VS. URMILA JENA [REFERRED TO]
SUNITA KACHWAHA VS. ANIL KACHWAHA [REFERRED TO]
SHAMIMA FAROOQUI VS. SHAHID KHAN [REFERRED TO]
VIPUL LAKHANPAL VS. POOJA SHARMA [REFERRED TO]
P. SURESH VS. S. DEEPA AND ORS. [REFERRED TO]
SHAILJA & ANR. VS. KHOBBANNA [REFERRED TO]
GANGA PRASAD SRIVASTAVA VS. ADDITIONAL DISTRICT JUDGE GONDA AND OTHERS [REFERRED TO]
SATISH CHANDER AHUJA VS. SNEHA AHUJA [REFERRED TO]
RAJNESH VS. NEHA [REFERRED TO]

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant revision application is directed against the judgment dtd. 28/1/2019 passed by the learned Principal Judge, Family Court, Bokaro in Original Maintenance Case No. 81 of 2015 filed by the petitioner under Sec. 125 Cr. P.C.; whereby the learned Family Court has allowed a maintenance of Rs.30,000.00 per month in favour of the petitioner-wife against her claim of Rs.60,000.00 per month.

(3.) The case of the petitioner as it appears from the plaint is that her marriage with the O.P. was solemnized on 1/5/1985 as per Hindu rites and custom at Hajipur, Bihar. After marriage, they lived together as husband and wife and out of their wedlock, they have been blessed with one daughter namely Priyanka Jha on 30/3/1987 and one son named Rishav Kumar on 16/4/1993.

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PRIYA MISHRA Vs. RAM BINOD JHA

Referred Judgements :-

JUDGEMENT

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