NARAYAN DEB Vs. GOPIKA DATTA CHOWDHURY

JUDGEMENT

(1.) This criminal revision petition has been directed against the judgment and order dated 19.12.2018 passed by the Additional Judge, Family Court, Agartala in case No. Misc.77/2016 granting maintenance allowance at the rate of Rs.6,500/- per month to the respondent (wife hereinafter) in a proceeding under Section 125 of the code of Criminal Procedure.

(2.) Brief facts of the case are as under:

(3.) The husband filed a written objection against the claim of his wife in the Family Court at Agartala contending that all the allegations which were brought by his wife to facilitate her claim for maintenance allowance were untrue. According to the husband, he got a Government job as a Group-D employee in die-in-harness scheme after the death of his father and when he got the job he assured his unmarried brothers and sisters that he would look after their maintenance and as a result of such assurance given by him, his brothers and sisters raised no objection while he was appointed in die-in-harness scheme. According to the husband, immediately after the marriage his wife told him that she would not stay with him because she married him only for extracting maintenance allowance for him. After deserting him voluntarily, she also prosecuted him under Section 498A IPC. According to the husband his wife is a beautician who has a beauty parlour of her own from where she earns Rs.10,000/- per month. She, therefore, does not need any support from her husband. The husband also expressed his willingness to resume conjugal life with his wife.