SMT. PINKY DEB Vs. SRI BISWAJIT DEB

JUDGEMENT

(1.) Heard Ms. S. Deb Gupta, learned counsel appearing for the petitioner as well as Mr. S. Ghosh, learned counsel appearing on instruction of Mr. S. Sarkar, learned counsel for the respondent.

(2.) The challenge in this revision petition filed under Section 19(4) of the Family Courts Act, is directed against the judgment and order dated 19.12.2011 delivered in case No. Miscellaneous.332/2010, whereby the prayer made by the petitioner herein, for maintenance, has been rejected by the Judge, Family Court, Agartala, West Tripura on the ground that the respondent is not at fault, whereas the petitioner has left the matrimonial home without any reasonable cause. Hence the petitioner is not entitled to any maintenance at all.

(3.) Ms. S. Deb Gupta, learned counsel appearing for the petitioner herein, has submitted that from perusal of the impugned judgment itself it would appear that the petitioner, on the ground of cruelty approached the Tripura Commission for Women and also filed a complaint against the respondent under Section 498A of the IPC. The petitioner failing to bear with the cruelty, left the matrimonial home and that cannot be termed as an unreasonable cause.