PARIMAL CHAKRABORTY Vs. MAMATA BHATTACHARJEE

JUDGEMENT

(1.) These two petitions are being disposed of by a common judgment since they arise out of the same dispute and are between the same parties.

(2.) The petitioner Parimal Chakraborty in CRL.REV.P. 61 of 2009 has challenged the order of the Family Court passed in proceedings under section 125 of Cr.P.C. whereby maintenance of Rs.5,000/- per month was allowed to the wife Smti. Mamata Bhattacharjee w.e.f. May, 2009.

(3.) Sri S. Lodh, learned counsel for the petitioner, has urged that the amount of maintenance awarded is very much on the higher side and submits that the petitioner is only earning Rs.7,000/- or Rs.8,000/- per month and cannot be directed to pay maintenance @ Rs.5,000/- per month. The learned Family Court has gone through the evidence. I have also gone through the records and I find that the petitioner-husband is a Cable Operator having two different cable operating operations in small areas. His income can reasonably be assessed at Rs.500/- per day or Rs.14,000/- to Rs.15,000/- per month and, therefore, the assessment of Rs.5,000/- as monthly maintenance is not at all on the higher side and calls for no interference in this petition.