DANME N. SANGMA Vs. PINTHU N. MARAK

JUDGEMENT

(1.) Heard Mr. A. G. Momin, learned counsel for the petitioner who has submitted that the petitioner and the respondent were residing together as husband and wife as per Garo Customary Law since 7/7/2012, out of which union they were blessed with a baby girl who was born on 3/8/2013.

(2.) The respondent who is working in the Police Department, on 10/9/2014 left the matrimonial home to join duty at Williamnagar under the Commandant, 5th MLP Battalion, Williamnagar and since then, has stopped communicating with the petitioner and has also failed to maintain the family. The petitioner in the month of October 2014 went to Williamnagar to visit the respondent but was shocked and surprised to find that the respondent was living with another woman. Even with the intervention of the relatives to reconcile the petitioner and the respondent, the respondent has decided not to stay together with the petitioner.

(3.) The petitioner was thereafter compelled to file an application under Sec. 125 CrPC for maintenance which petition was registered as Misc. Case No. 14 of 2014 before the Subordinate Court, Garo Hills Autonomous District Council, Tura. Along with the said petition, an application for grant of interim maintenance was also preferred before the same court being registered as Misc. Case No. 14(A) of 2014.