ANAND KUMAR SHARMA Vs. RAM DULARI DEVI

JUDGEMENT

(1.) The petitioner, one of the sons of the applicant in Maintenance Petition No.62 of 2013, has challenged the order dated 30.07.2015 under which he is liable to pay Rs.2,000/- per month as maintenance to his mother.

(2.) The mother of the petitioner has instituted Maintenance Petition No.62 of 2013 under section 125 of Cr.P.C against her four sons. The petitioner is respondent no.1 in the said proceeding and he has filed his show-cause reply. He has taken a stand that all four sons of the applicant were doing joint business. However, subsequently he was ousted from the business and his mother was staying with her other sons. In the proceeding under section 125 Cr.P.C, the petitioner has examined himself as a witness. His mother has also examined herself as a witness and asserted that the petitioner has two houses out of which one house is in his exclusive possession and he is doing work of photography as well as land business. She has denied that she has ousted the petitioner from the business.

(3.) On the basis of the materials brought on record, the learned Principal Judge, Family Court, Dhanbad has directed payment of Rs.8,000/- per month to the applicant by the opposite parties, the petitioner being one of the four sons of the applicant.