PARAMESH DEBBARMA Vs. BULTI DEBBARMA

JUDGEMENT

(1.) THIS revisional application under Section 19(4) of the Family Courts Act, 1984 is directed against order dated 17.05.2014, passed by learned Judge, Family Court, Agartala, West Tripura, in case No. Misc. 36/2013, under Section 125 of Cr.P.C. By the impugned order learned Judge, Family Court granted maintenance @ Rs. 2500/ - per month to the respondent -wife.

(2.) FELT aggrieved, the petitioner -husband preferred the revisional application.

(3.) UNDISPUTED facts are that marriage between the petitioner and the respondent was solemnized as per Hindu customary rites and ceremonies on 09.07.2008 and thereafter they lived and cohabited as husband and wife in the matrimonial home. Relation between the husband and wife was initially sweet but later on it was strained and both side made allegations against each other. On the basis of an FIR, lodged by the respondent -wife, Agartala Women P.S. Case No. 177/09, under Section 498(A) of IPC was registered against the petitioner and his mother and sister and the case was charge -sheeted. It is also an admitted fact that because of strain relation, the respondent left the matrimonial home and was living in the house of her parents. It is alleged by the respondent -wife that she was driven out of the matrimonial home after assault. On the other hand, the petitioner alleged that he lived sometimes in the house of his parents -in -law with his wife and he was driven out after physical assault. It is also an admitted fact that the petitioner instituted T.S.(Divorce) of 300 of 2009 against the respondent -wife seeking divorce alleging cruelty exercised by the respondent -wife and an ex parte decree has been passed by the learned Judge, Family Court on 10.09.2010.