UTTARAYANI DEBBARMA Vs. ARJUN DEBBARMA

JUDGEMENT

(1.) Heard Mr. S Datta, learned counsel appearing for the revision petitioner as well as Mr. H Deb, learned counsel appearing for the respondent No.1 and Mr. Rajib Saha, learned counsel appearing for the respondents No. 3 and 4.

(2.) It is stated at the Bar that the respondent No.2, son of the revision petitioner is a day labourer and he does not have enough means to provide maintenance to the revision petitioner.

(3.) The revision petitioner is staying with the respondent No.3, one of her daughters whereas the respondent No.4, the other daughter, is a housewife and she does not have any income.