SAMBHU CHARAN JAMATIA Vs. PREMKANYA JAMATIA

JUDGEMENT

(1.) Heard Mr. Asutosh De, learned counsel appearing for the Petitioner.

(2.) This present criminal revision petition has been filed under Sec. -19 of the Family Courts Act, 1984 against the judgment and order passed on 26/2/2021 in connection with Crl. Misc. No. 20 of 2019, whereby and whereunder, the learned Judge, Family Court, Sepahijala, Tripura, directed to pay maintenance of Rs.9,000.00 per month to the respondent herein and two others who are minors. Also, directed that the maintenance allowance should be paid all and well, within 7 days of every English calendar month.

(3.) The facts which set the criminal law in motion, in short, are that the respondent-wife got married to the petitioner about 12 years ago from the date of filing this case according to Hindu rites and customs. At the time of marriage, as per demand of the petitioner, the father of the respondent gifted Rs.50,000.00, 3 vories of gold ornaments, furnitures and other valuable articles to the petitioner-husband and altogether the father of the respondent-wife spent more than Rs.3.00 lakhs. Subsequently, out of wedlock, she gave a birth two male children, namely, Suraj Jamatia (11 years) and Prabin Jamatia (5 years), the respondents No. 2 and 3. It has been stated that after 5/6 years of marriage, the petitioner-husband and his mother out of conspiracy drove out the respondent No. 1 from their house with an intention to arrange for second marriage of the petitioner-husband. They also demanded Rs.2,00,000.00 from the respondent-wife to be brought from her parental house and also inflicted both physical and mental torture upon the respondent No. 1 for fulfillment of their demand.