SUMIT SAURAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the parties are present.

(2.) This criminal revision has been filed challenging the legality, proprietary and correctness of the judgment dtd. 19/2/2020 passed by the learned Principle Judge, Family Court, Ranchi, in Original Maintenance Case No. 03 of 2019 whereby the learned Family Court has been pleased to pass an order directing the petitioner to pay a sum of Rs.45,000.00 per month to the opposite party no. 2 with effect from the date of the judgment.

(3.) Learned counsel for the parties have submitted that the impugned judgment dtd. 19/2/2020 was passed prior to the judgment of the Hon'ble Supreme Court in the case of Rajnesh vs. Neha and Anr. reported in (2021) 2 SCC 324 dtd. 4/11/2020. However, this Court vide order dtd. 17/11/2021 had directed the parties to file their required affidavits in terms of Rajnesh vs. Neha and Anr. (supra). They submitted that affidavit has been filed before this Court, but there is a dispute with regards to correctness of the affidavit.