SHANTANU KUMAR KASTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. M.M. Pal, learned senior counsel for the petitioner and Mr. Shailendra Kumar Tiwari, learned A.P.P. for the State.

(2.) Although the petitioner has challenged the order dated 202017 passed by the learned Additional Principal Judge, Additional Family court, Jamshedpur in Misc. Case No. 45 of 2014 in which an order of interim maintenance has been passed against the petitioner but the learned senior counsel for the petitioner is confining her argument only with respect to the amount to be deposited towards the arrears of maintenance as has been ordered.

(3.) Learned senior counsel for the petitioner submits that an amount of Rs. 96,000/- has been calculated to be the arrears of maintenance which has been ordered to be paid in two equal monthly instalments but since the petitioner was jobless some flexibility be made in depositing of the said amount by directing the petitioner to deposit the amount in four equal monthly instalments. Learned senior counsel for the petitioner submits that the petitioner is at the present moment in a job and he is in a position to deposit the arrear amount in four equal monthly instalments. It has also been submitted by the learned senior counsel for the petitioner that the amount of interim maintenance per month is being regularly deposited for two months and the rest amount shall be regularly deposited before the learned court below.