USHA GUPTA Vs. BHUPESH CHANDRA GUPT

JUDGEMENT

(1.) Heard learned counsel for both the parties.

(2.) Both the revision petitions are directed against the common impugned judgment dtd. 6/6/2023 passed by learned Judge, Family Court, Agartala, West Tripura In Crl. Misc. No.211 of 2020 instituted by the wife for maintenance under Sec. 125 of the Code of Criminal Procedure, 1973.

(3.) The wife is the petitioner in Crl.Rev.P. No.45/2023 being aggrieved by the quantum of maintenance of Rs.4,000.00 per month plus Rs.2,000.00 per month, which are the installments of arrears totaling Rs.1,40,000.00 from the date of application i.e. 18/7/2020 payable in the Savings Bank Account of the petitioner-wife. Petitioner in Crl.Rev.P. No.49/2023 is the husband aggrieved by the award of maintenance @ Rs.4,000.00 per month.