RONGON MUKHOPADHYAY, J. - (1.) Heard Mr. Kumar Nilesh, learned counsel for the petitioner and Mr. Rajesh Kumar, learned counsel appearing for the opposite party no. 2.
(2.) This application is directed against the order dated 05.06.2015 passed by the learned Principal Judge, Family Court, at Lohardaga in Maintenance Case No. 03 of 2013, whereby and where under the petitioner has been directed to make payment of maintenance of Rs. 2000/- per month to the opposite party no. 2.
(3.) The application was preferred by the opposite party no. 2 u/s 125 Cr. P.C. against the petitioner who happens to be her stepson and on consideration of the evidence available on record the learned court below has come to a finding that the opposite party no. 2 being the stepmother of the petitioner is entitled to get maintenance u/s 125 Cr. P.C., and had ordered accordingly.;