SUBHASISH BHUSAN Vs. DEBANJANA CHAKRABORTY

JUDGEMENT

(1.) This Criminal Revision Petition is directed against the judgment and order dated 16.01.2021 delivered by the Addl. Judge, Family Court, Agartala in case No. Misc. 108 of 2019 whereby monthly maintenance allowance of a sum of Rs.15,000/- was granted to the petitioner and the respondent husband was asked to pay the said amount of maintenance allowance to his wife within the 10th day of every calendar month by depositing the said amount in the individual bank account of the petitioner or by remitting the said sum by money order.

(2.) Factual back ground of the case is as under:

(3.) Her husband contested the case by filing written reply in the Family Court. He denied all the allegations of his wife. It was pleaded by him that he never assaulted his wife. According to him, his wife left his company voluntarily and filed the case seeking maintenance allowance from him on false allegations. In view of the pleadings of the parties, trial court framed the following issues in the case for determination: