Rongon Mukhopadhyay, J. - (1.) Heard Mr. Sanjay Prasad, Learned counsel for the petitioner. No one appears on behalf of opposite party No. 2 in spiteof valid service of notice.
(2.) This application is directed against the order dated 26.08.2015 passed by learned Principal Judge, Family Court, Dhanbad in Maintenance Petition No. 207 of 2014 by which the petitioner has been directed to pay monthly maintenance of Rs. 5,000/- per month along with litigation cost of Rs. 3,000/- to the opposite party.
(3.) It has been submitted by the learned counsel for the petitioner that a suit for restitution of conjugal rights was preferred by the petitioner which was decreed in his favour, but in spite of the said fact the opposite party did not turn up to stay with the petitioner. It has also been been submitted that there is no reasonable cause for the opposite party in refusing to stay with the petitioner. It has also been submitted that so far as the quantum of maintenance is concerned, there is no finding that on what basis monthly maintenance of Rs. 5,000/- had been allowed in favour of the opposite party.;