SIYA RAM SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant revision application has been filed against the order dtd. 3/6/2022, passed by the Court of learned Additional Principal Judge, Additional Family Court No.II, Dhanbad in Original Maintenance Case No. 230 of 2019, filed under Sec. 125 Cr. P.C., whereby the petitioner/revisionist (husband herein) has been directed to pay a monthly maintenance of Rs.30,000.00 per month to his minor daughters i.e. O.P. No. 2 and 3 (herein) from the date of application and a sum of Rs.20,000.00 as litigation cost to his wife (O.P. No.4 herein).

(2.) Briefly, factual matrix of the present case is that petitioner-husband got married with O.P. No.4-wife in the year 2007 and out of wedlock, two daughters being O.P. No.2 and 3 born at Dhanbad. After elapse of some time, in the year 2013, O.P. No.4-wife filed a complaint case being C.P. Case No. 966 of 2013 under Sec. 498 A of the Indian Penal Code against the petitioner-husband and others. Thereafter, settlement took place between husband and wife and the above said complaint case was disposed of accordingly.

(3.) It further transpires that again dispute arose between husband and wife, therefore, wife filed a divorce case being Original Suit No. 176 of 2017 under Sec. 13 (1) (ia) and (ib) of Hindu Marriage Act, 1955 before the learned Additional Principal Judge, Family Court, Dhanbad and same has been dismissed and at present, First Appeal is pending before High Court.