SMT. GOURI DEBNATH Vs. SRI SANJOY DEBNATH

JUDGEMENT

(1.) Heard Mr. D. Dutta, learned counsel appearing for the petitioners as well as Mr. R. Dutta, learned counsel appearing for the respondent.

(2.) By means of this petition filed under Section 397 read with Section 401 of the Cr.P.C. and Section 19(4) of the Family Courts Act, the order dated 05.12.2015 delivered in Cr.Misc./FC/UDP/97/2015 by the Judge, Family Court, Udaipur, Gomati Judicial District has been called in question.

(3.) It is to be noted that by the said order a monthly maintenance of Rs. 1000/ - for the petitioner No.1 and Rs.500/ - for the minor son, the petitioner No.2, has been directed to be paid by the respondent.