MANJU RANI DEBNATH (ROY) Vs. USHA RANJAN DEBNATH

JUDGEMENT

(1.) Heard Mr. A. Sengupta, learned counsel appearing for the petitioner as well as Mr. A. Pal, learned counsel appearing for the respondent.

(2.) By means of this petition, filed under section 19(4) of the Family Courts Act, 1984 the order dated 29.04.2013, delivered in Case No. Misc. 475 of 2012 by the Judge, Family Court, Agartala, West Tripura has been challenged.

(3.) The said order has been passed in the application filed under Section 127 of the Cr. P.C. for enhancement of the maintenance allowance. But only Rs.500/- has been enhanced with effect from 01.06.2013.