D.G.R. Patnaik, J. - (1.) THIS revision application has been filed by the petitioner against the order dated 7.8.2006. passed by the Principal Judge, Family Court. Ranchi in Maintenance Case No. 66 of 2005, whereby the petitioner, who was the opposite party in the aforesaid case was directed to pay Maintenance Allowance @ Rs. 3,000/ - per month to the applicant/opposite party No. 2, herein.
(2.) HEARD the learned Counsel for the petitioner and the State. It may be mentioned here that though notice was served upon the opposite party No. 2, as per the office report but she has neither appeared nor has instructed any lawyer to represent him.
(3.) NEVERTHELESS , the hearing of this case has been taken up in presence of the learned Counsel for the respondent -State.;