GOURMOHAN SIHNA Vs. INDIRA SINHA

JUDGEMENT

(1.) Heard Ms. P. Dhar, learned counsel appearing for the petitioner as well as Mr. Samarjit Bhattacharjee learned counsel appearing for the respondent.

(2.) This is a petition under 19(4) of the Family Courts Act calling the judgment and order dated 11.10.2012 delivered in Crl.(Misc.)42 of 2011 by the Judge, Family Court, North Tripura, Kailasahar(now Unakoti Judicial District) in question.

(3.) Ms. P. Dhar, learned counsel appearing for the petitioner has submitted that after filing of the written objection the petitioner did not participate in the proceeding and finally an ex parte order allowing maintenance allowance at Rs.3000/- per month has been passed. The said order has been challenged by means of this petition. Ms. P. Dhar, learned counsel has submitted that if the petitioner would have allowed to participate in the proceeding, the petitioner might lay the necessary particulars which again might satisfy the court in not passing any order of maintenance.