MD ATAUL ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Durga C. Mishra, learned counsel for the petitioner and Mr. Satish Kr. Keshri, learned A.P.P. for the State.

(2.) This application is directed against the order dated 03.12.2016 passed by the learned Principal Judge, Family Court, Dumka in Original Maintenance Petition No. 113 of 2013 whereby and whereunder the petitioner has been directed to make payment of monthly maintenance of Rs. 1,800/- per month to the opposite party no. 3.

(3.) It has been submitted by the learned counsel for the petitioner that the petitioner works on a contract basis and earns an amount of Rs. 6,000/- per month whereas opposite party no. 2 who is his ex-wife is a computer operator earning an amount of Rs. 14,700/- Learned counsel for the petitioner submits that the opposite party no. 2 is financially capable of maintaining the opposite party no. 3 and the petitioner infact has another wife and two children out of the said wedlock whom he has to maintain and therefore in such circumstances the quantum of maintenance imposed upon the petitioner be reduced substantially. Learned counsel in support of his contention has referred to an order passed by this Court in the Case of Dinesh Sharma versus Rupa Rani Sharma, 2012 4 PLJR 215.