- (1.) Heard learned counsel for the petitioner and learned counsel for opposite parties.
(2.) The petitioner is aggrieved by the order dated 11.6.2009 passed by the learned Principal Judge, Family Court, Garhwa, in Miscellaneous Case No. 23 of 2006, whereby in a proceeding under Section 125 of the Cr.P.C., the petitioner has been directed to make the payment of Rs. 4000/- per month as maintenance to his deserted wife and also Rs. 2000/- per month to his minor daughter, who is living with her mother.
(3.) It appears from the impugned order that the proceeding was initiated on the application filed by opposite party No. 2, the deserted wife of the petitioner, claiming that she was being subjected to cruelty and torture for demand of dowry and ultimately, she was driven out of her matrimonial home along with her minor daughter and she was living at her parents' place. According to her case, she had no means to maintain herself and her daughter, whereas the petitioner was working as Dumper Operator and he was earning Rs. 17000/- per month and he had other income from landed property also.;