SHARMISTHA CHAKRABORTY Vs. MANIK LAL MAHANTA

JUDGEMENT

(1.) HEARD Mr. A Bhowmik, learned counsel appearing for the petitioner as well as Mr. D Sarma, learned counsel appearing for the respondent.

(2.) THIS is a petition filed under Section 19(4) of the Family Courts Act, 1984, questioning the legality of the order dated 13.11.2014 delivered in Misc. 25/2014 by the Family Court, Agartala, West Tripura.

(3.) THE petitioner at present is undergoing her post graduate studies in music in Tripura Central University. The petitioner's further allegation was that the respondent created pressure on her to discontinue her studies. According to the petitioner the respondent is a Sub -Inspector of Police earning salary of Rs. 22,000/ - per month but he refused to pay her maintenance. As a result, she filed a petition under Section 125 of the Cr.P.C for an order of maintenance in the Family Court, Agartala, West Tripura.