SUBHASH MANDAL Vs. SMT. TRIPTI MANDAL

JUDGEMENT

(1.) HEARD Mr. S.K. Mandal, Advocate for the revisionist and Mr.M.K. Ray, Advocate for the respondent and perused the entire material available on record.

(2.) THIS revision has been directed against the judgment and order dated 4.8.2008 passed by the Judge, Family Court, U.S. Nagar in criminal miscellaneous case no.247 of 2006, titled as Smt. Tripti Mandal Vs. Subhash Mandal, vide which the learned Judge has allowed the petition u/s 125 Cr.P.C. and awarded maintenance to the tune of Rs.1500/ - per month to Smt. Tripti Mandal from the date of application, i.e. 15.12.2006.

(3.) BOTH the parties left in segregation to each other and the revisionist even re -married with another woman. He alleges that the composite grant to the tune of Rs.4,000/ - was paid to the respondent, there was also a compromise between the parties, having its effect like a decree of divorce.