SAM HEMBRAM, Vs. PAKKU MARANDI,

JUDGEMENT

(1.) The petitioner is aggrieved of the order dated 03.10.2015 passed in Maintenance Case No.59 of 2013 by which the learned Principal Judge, Family Court, Godda has granted Rs.5,000/- per month as maintenance for the opposite party and Rs.50,000/- in lump-sum as litigation cost.

(2.) By an order dated 21.06.2016, part of the order dated 03.10.2015 by which Rs.50,000/- as litigation cost has been awarded to the opposite party was stayed by this Court.

(3.) On the last date of hearing, that is, on 11.10.2019 the matter was adjourned for verifying whether the petitioner still survives or not.