RULI BEGAM Vs. SAIFUL ISLAM

JUDGEMENT

(1.) Heard Mr. DC Roy, learned counsel appearing for the petitioner as well as Mr. D Saha, learned counsel appearing for the respondent.

(2.) This is a revision petition under Sec. 19(4) of the Family Courts Act, 1984 challenging the judgment and order dtd. 7/3/2018 delivered in Crl. (Misc.) No. (125) 118 of 2018 by the Judge, Family Court, Kailashahar, Unakoti, Tripura.

(3.) There is no dispute that an application was moved by the petitioner under Sec. 125 of the CrPC claiming maintenance allowance @ Rs.6,000.00 per month as the respondent being the husband had refused to maintain her in the context when she was forced to live in her paternal home. The allegations as made are of two pronged , viz (i) that the respondent used to return home at deep night and most of the nights he used to spend on the streets in a drunken condition, taking advantage of which the father-in-law of the petitioner used to advance her for sexual favour and as she refused she was subjected to torture; and (ii) that apart there was an unlawful demand of Rs.1,00,000.00 to be brought from the parents of the petitioner, but as the petitioner's father (PW2) refused to provide that sum for his financial inability, she was subjected to physical and mental torture.