RAVI RANJAN KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Avishek Prasad, Learned counsel for the petitioner and Mr. Mukesh Kumar, learned counsel appearing on behalf of opposite party No. 2 and 3.

(2.) This application is directed against the order dated 28.05.2015 passed by learned Principal Judge, Family Court, Bokaro in M. P. No. 98 of 2012 filed under section 125 Cr.P.C., 1973 by which the petitioner has been directed to pay monthly maintenance of Rs. 3,000/- and Rs. 7,000/- per month to the opposite party Nos. 2 and 3.

(3.) It has been submitted by the learned counsel for the petitioner that the opposite party No. 3 has failed to show any sufficient reason as to why she does not want to live in her matrimonial home. It has also been submitted that the father of the petitioner is a cancer patient and unemployed brother of the petitioner is also depending on the petitioner as such the quantum of maintenance is at a higher side. Learned counsel further submits that the income of the petitioner has not been properly appreciated while awarding maintenance of Rs. 10,000/- per month to the opposite party Nos. 2 and 3.