SUDIP MODAK Vs. JYOTSHNA RANI MODAK

JUDGEMENT

(1.) HEARD Mr. B. Majumdar, learned counsel for the appellants as well as Mr. N. Majumdar, learned counsel appearing for the respondent.

(2.) THIS is an appeal under Section 19 of the Family Court's Act, 1984 against the judgment and order dated 19.12.2012 delivered in Miscellaneous Case No. 189/2012 by the learned Judge, Family Court, West Tripura, Agartala ordering the appellants to pay Rs. 2,500/ - each, per month, to their mother, who has no independent source of income for her maintenance.

(3.) MR . N. Majumdar, learned counsel appearing on behalf of the respondents has submitted that since the petitioners did not maintain the respondent she had been passing her days in destitution and having compelled by the situation she approached the Court against her sons seeking maintenance. It is further submitted that one of the petitioners namely, Sudip Modak is the dealer of a Fair Price Shop whereas the other namely, Pradip Modak is the owner of a Truck vehicle.