Nehal Ahmad vs Shahin Tarannum

Rajesh Kumar, J

Heard learned counsel for the petitioner and learned counsel for the opposite party.

The present revision application has been filed against the order dated 18.02.2017, passed under Section 125 of the Cr.P.C., by the court of learned Principal Judge, Family Court, East Singhbhum at Jamshedpur, in Miscellaneous Case No.115 of 2015, whereby the maintenance has been awarded in favour of wife/ O.P. amounting to Rs.4,000/- (four thousand) per month and Rs.3,000/- (Three thousand) each per month to the minor son and daughter from the month of December, 2015.

Learned counsel for the revisionist has only raised the issue regarding the quantum of maintenance amount. The marriage of the revisionist with the O.P had taken place in the year 2008 and out of their wedlock they have been blessed with a son in the year 2009 and with a daughter in the year 2011. The wife/ O.P had alleged the harassment in the year 2014 for which a case was lodged with the Telco Police Station. Thereafter, in the year 2015 the wife had filed the maintenance case. On considering the material evidence on record, the court below has found the reasonable reason for residing the wife separately.

Further, so far as the income of the revisionist is concerned, the court below has assessed the income at around Rs.35,000/- (Thirty five thousand) per month as he is a tailor and having a tailoring shop and on that basis maintenance amount of Rs.10,000/-, in total, has been awarded.

Considering the quantum of the maintenance amount and the findings recorded by the court below, I do not find any reasonable reason to interfere with the impugned order, accordingly the present criminal revision application is, hereby, dismissed.

I.A. Nos.7341of 2018 and 11173 of 2019 stand disposed of.