MAMANI SARKAR Vs. PRASENJIT SARKAR

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the petitioner wife challenging the judgment and order dated 21.03.2016 passed by the Family court, Udaipur in Gomati Judicial District in Criminal Misc./FC/UDP No.78 of 2016 granting maintenance allowance of a sum of Rs.1,000/- per month to the daughter of the petitioner while declining to grant any maintenance allowance to the petitioner wife. Aggrieved by and dissatisfied with the said order of the family court, Udaipur, petitioner Smt. Mamani Sarkar has filed this revision petition seeking a direction from this court to her husband for providing maintenance allowance to her.

(2.) Prasenjit Sarkar, husband has not appeared in the case despite receiving notice. It appears from the report of the Registry that notice was duly served on him. In spite of having adequate opportunities, the husband has neither appeared in person, nor made his appearance through any advocate.

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