STATE OF JHARKHAND Vs. RANJIT KAUR

JUDGEMENT

(1.) Mr. Suraj Singh, learned counsel for the petitioner has handed over a draft bearing no. 000408 drawn on Bank of India, Kirkend Branch, Dhanbad dtd. 17/6/2016 amounting to Rs.10,000.00 to Mr. Moti Gope, learned counsel appearing for the opposite party no. 2.

(2.) Heard Mr. Suraj Singh, learned counsel for the petitioner and Mr. Moti Gope, learned counsel for the opposite party no. 2.

(3.) This application is directed against the judgment dtd. 21/1/2016 passed by Sri Mithilesh Singh, learned Principal Judge, Family Court, Dhanbad in Maintenance Petition No. 135 of 2014 by which the application preferred by the opposite party no. 2 under Sec. 125 of Cr.P.C. had been allowed and the petitioner had been directed to make payment of Rs.4,000.00 and Rs.1,000.00 monthly maintenance to the opposite party no. 2 as well as her minor child.