DEBASHISH DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision petition under Section 397 Cr.P.C read with Section 19 of the Family Courts Act,1984 has been filed by the petitioner-husband challenging the judgment and order dated 12.03.2020 passed by the Family Court, Sonamura in Criminal Misc. 52 of 2018 whereby the Family Court granted monthly maintenance allowance of a sum of Rs.15,000/- towards maintenance of the respondent-wife and her minor daughter and directed the petitioner-husband to remit the money to his wife within 7th day of each month by money order.

(2.) By means of filing this criminal revision petition, petitioner-husband has challenged the impugned judgment of the Family Court mainly on the following grounds:

(3.) Heard the petitioner-in-person. Heard Mr. Sudipta Shekher Debnath, learned advocate appearing for the respondent-wife and also heard Mr. S. Debnath, learned Addl. P.P appearing for the state-respondent.