MITALI CHATTERJEE Vs. SHANKAR CHAKRABORTY

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioners. Also heard Mr. H. K. Bhowmik, learned counsel and Mr. S. Debnath, learned Addl. P.P. apapring for the respondents.

(2.) This criminal revision petition has been filed under Sec. -19(4) of the Family Courts Act, 1984, against the impugned order dtd. 6/1/2018 in Misc.530 of 2016 by the learned Judge, Family Court, Agartala, West Tripura, whereby and whereunder, the learned Judge, Family Court, Agartala, West Tripura, did not grant maintenance allowance in favour of the petitioner No.1.

(3.) The facts which set the criminal law in motion, in short, are that the petitioner No.1 and respondent No.1 are the husband and wife and their marriage was solemnized on 28/7/2008 as per Hindu Rites and Customs in the parental home of petitioner No.1. Due to wedlock, the petitioner No.1 gave birth to a male child i.e. petitioner No.2 on 11/5/2009.