JULANA KHATUN, WEST TRIPURA Vs. MD. MALEK MIAH

JUDGEMENT

(1.) HEARD Ms. N. Guha, learned Legal Aid counsel appearing for the petitioner as well as Mr. S. Ghosh, learned counsel, vice Mr. D.P. Ghosh, learned counsel for the respondent.

(2.) BEING aggrieved by the judgment and order dated 09.11.2010 delivered in Case No. Miscellaneous.159/2009 by the Judge, Family Court, Agartala, West Tripura, this petition under Section 397 read with Section 401 of the Cr.P.C. has been filed for revising the impugned order by which the petitioner 's prayer for maintenance from the respondent has been rejected.

(3.) FROM the other side, Mr. S. Ghosh, learned counsel has submitted that the petitioner is very adamant and she has tried umpteen times to harass the respondent, even by inflicting injuries on her person by shaving blade. The petitioner had left the house of the respondent voluntarily, deserting the matrimonial relation. Therefore, the petitioner has been rightly denied the maintenance allowance by the impugned order.