S.J. Mukhopadhaya, J. - (1.) THIS criminal revision application has been preferred by petitioner against the order dated 27th March, 2003 passed by learned Principal Judge, Family Court Ranchi in Maintenance Case No. 9 of 2002, whereby and whereunder, the Court below was pleased to award maintenance of Rs. 2,500/ - per month in favour of opposite party No. 1 (wife) and opposite party No. 2 (daughter) i.e., Rs. 1,250/ -each.
(2.) COUNSEL for the petitioner submitted that opposite party No. 1 (wife) left the petitioner several times and remained in her parents' house. She deserted the petitioner for no reason. Smt. Reena Yadav who was present in pursuance of Court's order denied the allegation. She explained the reasons to remain separately with her daughter including the rough behaviour of the petitioner.
(3.) THERE being no illegality, this Court was not inclined to interfere with the order but on 22nd April, 2004 the Counsel for the petitioner made following submission: "Counsel for the petitioner submitted that the petitioner is agreed to pay a sum of Rs. 2,000/ - per month towards maintenance in favour of opposite party Nos. 1 and 2 w.e.f. the date of filing of petition before the Court below i.e., 1st June, 2002. Counsel appearing on behalf of opposite party Nos. 1 and 2 submits that the opposite parties have no objection to receive the same, if petitioner gives such offer in written. In the circumstances, I allow one week time to petitioner to file affidavit in this regard. Let this case be listed 'for orders' on 30th April, 2004.";