ARUP RATAN DUTTA Vs. SUMITA DEB AND ORS.

JUDGEMENT

(1.) HEARD Mr. R. Saha, learned counsel, appearing for the petitioner, the husband and Mr. T.D. Majumder, learned counsel, appearing for the respondents, former wife and son.

(2.) BY this petition filed under Section 19(4) of the Family Courts Act, the petitioner has challenged the order dated 01.06.2012 delivered in Civil Misc. 66 of 2010 by the Judge, Family Court, Agartala, West Tripura.

(3.) IT is not in dispute that the petitioner is a Development Officer in the Oriental Insurance Company Limited and he is at present posted at Siliguri. The respondent No. 1, by filing that petition has asserted that the petitioner herein has been earning Rs. 45,000/ - per month from the Oriental Insurance Co. Limited.