RAJEEV RANJAN Vs. STATE OF JHARKHAND AND ANR.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and learned Counsel for the State.

(2.) This application is directed against the order dated 19.12.2008 passed by Principle Judge, Family Court, Ranchi in Maintenance Case No. 110 of 2007 by which order after hearing both the parties the learned Principle Judge directed the petitioner-husband Rajeev Ranjan to pay Rs. 5000.00 per month ad interim maintenance during the pendency of the petition under Sec. 125 of the Criminals Procedure Code as also to pay Rs. 10,000.00 as litigation cost.

(3.) It is submitted by learned Counsel for the petitioner that the petitioner failed to give income of the husband and on a vague statement that the husband is earning Rs. 15000.00 per month from his consultancy business and he has got his parental property granted the amount of Rs. 5000.00 per month to the wife ad interim maintenance and also directed to pay Rs. 10000.00 per month which is beyond his capacity, and as such the impugned order is bad and requires interference of this Court, otherwise it will not be possible for the petitioner to pay the same.