PRADIP DEB Vs. SIKHA TAPADDAR

JUDGEMENT

(1.) Both these petitions are clustered for disposal by a common judgment for a simple reason that both these criminal revisions have been filed under Section 19(4) of the Family Courts Act, challenging the order dated 07.12.2012 by the Judge, Family Court, Agartala, West Tripura, in Case No. Miscellaneous.305 of 2011.

(2.) When these petitions are taken up for hearing after considerable attempts of reconciliation, which finally failed, none appears for the petitioner in Criminal Revision Petition No.68 of 2013. However, Mr. R.G. Chakraborty, learned counsel has appeared for the petitioners in Criminal Revision Petition No.79 of 2013. It is to be noted that Mr. Chakraborty, learned counsel also represents the respondents in Criminal Revision Petition No.68 of 2013.

(3.) In both the petitions the determination of the quantum of maintenance in favour of the wife of the petitioner in Criminal Revision Petition No.68 of 2013, namely Smt. Sikha Tapaddar(Deb) and his minor daughter namely Smt. Barnali Deb has been challenged. The court below by the impugned judgment dated 07.12.2012, has observed as under: