- (1.) This revision is directed against the order dated 11.09.2015 passed by Principal Judge, Family Court, Giridih in Maintenance Case no. 288 of 2012, whereby and where under he directed the petitioner to pay a sum of Rs. 2000/ - per month as maintenance to the opposite party no.2 from the date of the said order.
(2.) It is submitted by Sri Ranjan Kumar Singh, learned counsel for the petitioner that in the instant case, marriage of the petitioner with opposite party no.2 has not been proved. Under the said circumstance, the maintenance allowance awarded by the court below can not be sustained. It is further submitted that petitioner is a student of P.K.Roy Memorial College, Dhanbad, thus he has no earning.
(3.) Having heard the submissions, I have gone through the records of the case.;