RATAN RABI DAS Vs. LAL RABI DAS(MINOR)

JUDGEMENT

(1.) By means of this petition the petitioner has challenged the order of the Judge-In-Charge of Family Court, Udaipur, South Tripura to pay the entire arrears of maintenance in one go.

(2.) Briefly stated the facts of the case are that Smt. Ratna Sen, who was married to the petitioner, filed a petition under Section 125 of the Code of Criminal Procedure claiming maintenance for herself and her son and vide order dated 21.08.2008 maintenance @ Rs.1,200/- per month was granted in favour of the wife and Rs.800/- per month in favour of the son. Thereafter both husband and wife filed a petition for grant of mutual divorce and in that petition the wife agreed that she would not claim maintenance either for herself or the minor child. The learned Family Judge allowed this petition in the aforesaid terms.

(3.) Though the order of the learned Family Judge in the divorce proceedings is not under challenge before me I cannot but express my unhappiness on the manner in which the learned Family Judge disposed of the proceedings.