DEBASIS CHAKRABORTY Vs. SOMA BHATTACHARJEE

JUDGEMENT

(1.) This is an appeal under Sec. 19(1) of the Family Courts Act, 1984 assailing the judgment and order dtd. 14/1/2019, passed in Civil Misc. No. 95 of 2018, arising out of T.S(Divorce) No. 251 of 2018, by the learned Judge, Family court, Agartala, West Tripura, whereby the learned Court below directed the appellant to pay maintenance of Rs.8,000.00 per month and litigation cost of Rs.5,000.00 to the respondent.

(2.) Heard Mr. Arijit Bhowmik, learned counsel appearing for the appellant-husband as well as Mr. H. K. Bhowmik, learned counsel appearing for the respondent-wife.

(3.) The main grievance of the appellant-husband is that though the appellant is an employee of ONGC, Tripura, Agartala and having salary of Rs.39,649.00, but, he receives only Rs.19,338.00 after various automatic deductions, amounting to Rs.20,311.00. In this situation, the learned Judge, Family Court has passed an order as stated above directing the appellant-husband to pay maintenance pendente lite of Rs.8,000.00 to the respondent-wife. Learned counsel for the appellant has prayed for reducing the maintenance allowance.