- (1.) HEARD learned Counsel for the appellant.
(2.) THIS appeal has been filed by the appellant, who is the husband, against the judgment and order passed by the Principal Judge, Family Court, Ranchi in Miscellaneous Case No. 40 of 2002 whereby considering the facts and circumstances of the case the Court below directed the appellant for payment of Rs. 5,000.00 as per alimony. The respondent is the first wife of the appellant. Out of the said wedlock, three sons and two daughters were born. Without separation and without obtaining a decree of divorce, the appellant solemnized 2nd marriage and has been living with the second wife since for the last so many years. The daughters of the respondent have attained marriageable age. Taking into consideration all these facts the Court below directed the payment of Rs. 5 lakhs for the marriage of the daughters and Rs. 5,000.00 per month by way of alimony.
(3.) THE appeal was taken up for hearing on admission on 22.1.2007 and this Court passed the following order: Issue notice to the respondent in the admission matter. Requisites etc under registered cover with A/D must be filed within one week. In the meantime, the operation of the impugned order shall remain stayed subject to the following conditions: (i) The petitioner shall immediately deposit of Rs. 3,00,000.00 (three lakh) for meeting the marriage of the daughter. (ii) The petitioner shall go on paying Rs. 3,000.00 (three thousand) per month as maintenance pendente lite till the disposal of this appeal. ;