D.K. Sinha, J. - (1.) THIS criminal revision is directed against the order dated 26.08.2010 passed by the Principal Judge Family Court, Ranchi in the proceeding under Section 125 Code of the Criminal Procedure in maintenance case No. 12/2005 by which the Petitioner was called upon to pay Rs. 2500/ - per month consolidated to the opposite party No. 2 wife and their minor son Anmol.
(2.) OPPOSITE party No. 2 has entered appearance by executing Vakalatnama. Heard Mr. Prabhat Kumar Sinha appearing on behalf of the Petitioner and Mrs. Vandana singh on behalf of the opposite party No. 2 and 3. On last date, the learned Counsel Mr. Prabhat Kumar Sinha offered on behalf of the Petitioner to pay Rs. 2000/ - only per month on compromise basis to the opposite party No. 2 and 3 by expressing financial constraints that he was a para teacher and was getting a meagre amount of Rs. 4000/ - after enhancement and therefore, he was not in a position to give Rs. 2000/ - per month to the opposite party No. 2 and 3. The counsel for the opposite party No. 2 after seeking instruction accepted the offer but with the condition that the Petitioner would pay monthly maintenance (agreed) amount regularly by 10th of every succeeding month. She further submitted that the Petitioner has not paid the ordered amount since passing of the order.
(3.) MR . P.K. Sinha appearing for the Petitioner submitted that the Petitioner being a para teacher would not be able to pay the arrears by making one time full payment as he was directed to pay the litigation cost to the extent of Rs. 5000/ - lump sum.;