PRAKSHISH DEBBARMA Vs. LIPIKA DEBBARMA

JUDGEMENT

(1.) HEARD Mr. D.C. Saha, learned counsel appearing for the petitioner as well as Mr. A.L. Saha, learned counsel appearing for the respondents.

(2.) THE challenge in this petition is against the judgment and order dated 24.03.2011 passed by the Judge, Family Court, Agartala, West Tripura in case No. Miscellaneous 242/2009, whereby the petitioner has been directed to remit Rs. 4,000 per month to the respondent No. 1 as the maintenance allowance of the respondent No. 2, Miss. Nasma Debbarma, within the 10th day of every English Calendar month. However, the respondent No. 1 has not been granted any allowance as there was no evidence that the respondent No. 1 was the legally married wife of the petitioner herein.

(3.) MR . D.C. Saha, learned counsel appearing for the petitioner has fairly submitted that the petitioner is not opposing to pay the maintenance allowance to the respondent No. 2, but the quantum of maintenance allowance is exorbitantly high in comparison to what the petitioner earns as a 'Welder' in a private firm, situated at Howrah, West Bengal. Mr. Saha has also pressed a document issued by the employer in favour of the petitioner to demonstrate that the petitioner only earns a sum of Rs. 3,325 per month (Annexure -F to the petition, being C.M.Appl. (Crl.) No. 218/2011).