SUPRIYA BHATTACHARJEE AND ORS. Vs. DEBABRATA CHAKRABORTY

JUDGEMENT

(1.) By means of this criminal revision petition, the petitioner (the wife hereinafter) has challenged the order dated 30.05.2019 of the Additional Judge, Family Court, Agartala passed in case No. Misc. 344 of 2018 whereby the monthly maintenance allowance payable to her has been enhanced from Rs.5000/- to Rs.8000/- declining her request for enhancing the amount from Rs.5000/- to Rs.23,500/- per month.

(2.) The brief facts which have led to the filing of this revision petition are as under:

(3.) In the course of the proceeding, the husband submitted written objection on 10.12.2020. In his written objection, he has claimed that the wife is responsible for the termination of their marital relationship. Repeated efforts from the side of the husband for restoration of their relationship did not work because of the adamant attitude of the wife and according to the husband, his divorced wife (petitioner) is an earning lady who is quite capable of supporting herself and more over he is still willing to take back his divorced wife and daughter and therefore, the petition, according to him is devoid of merit and liable to be rejected.