BABUL KUMAR SAHA Vs. LIPIKA DEY

JUDGEMENT

(1.) This instant criminal revision petition has been filed under Sec. 301 read with Sec. 397 of the Code of Criminal Procedure, 1973 for setting aside/quashing the impugned order dtd. 13/1/2022 passed by the learned Judge, Family Court, Udaipur, Gomati Tripura in connection with Case No. Criminal Misc. (Ex) 25/2020 (arising out of Criminal Revision 64/2018) and (arising out of Criminal Revision Petition No. 73/2019 of the Hon'ble High Court of Tripura, Agartala) directing the opposite party-husband-respondent to pay a sum of Rs.2,500.00(Rupees Two Thousand Five hundred) only per month to the present wife-respondent herein as monthly maintenance allowance w.e.f. 1/2/2020 passed by the Hon'ble High Court of Tripura in connection with Case No. Criminal Revision Petition No. 73/2019.

(2.) Heard Mr. I. Chakraborty, learned counsel appearing for the petitioner as well as Ms. R. Purukayastha, learned counsel appearing for the respondent.

(3.) It is the case of the petitioner that the respondent herein claiming that she has a relationship with the petitioner gave birth to a male child and further she made a claim for maintenance. Accordingly, during the course of the Judicial proceeding, her request has been accepted and a sum of Rs.2,500.00 has been awarded towards maintenance. Further the respondent has preferred and execution proceeding case No. Criminal Misc.(Ex)25/2021 in the Court of learned Judge, Family Court, Udaipur, Gomati Tripura.