SUPARNA BARDHAN Vs. DEBASISH CHOWDHURY

JUDGEMENT

(1.) This is a petition filed under Sec. 5 of the Limitation Act, 1963 for condoning a delay of 214 days in preferring the petition for revision under Ss. 397 and 401 of the Code of Criminal Procedure read with Sec. 19 of the Family Courts Act, 1984 against the final order dtd. 7/10/2024, passed by learned Judge, Family Court, Belonia, South Tripura, in case No. Maintenance 46 of 2022.

(2.) The petitioners are the wife and minor son [aged about 6 years] of the respondent.

(3.) Learned counsel, Mr. D. Pal for the petitioners, submits that in the impugned final order learned Judge, Family Court has awarded only a very meager amount of Rs.10,000.00 in total, for maintenance of both the petitioners despite the fact that the respondent is a Govt. employee getting a net salary of Rs.52,857.00 per month after all necessary deductions. According to Mr. Pal, learned counsel, the impugned order was passed on 7/10/2024 and the petitioner No.1 applied for certified copy of the said order on 29/1/2025 and the same was delivered on 3/3/2025. It is further contended that petitioner No.1 being a single mother is upbringing her child alone despite all hardships and difficulties coupled with increasing financial needs.