DULALI SARKAR Vs. ASHUTOSH SARKAR

JUDGEMENT

(1.) In spite of service of Notice and giving opportunity to the Opposite Party to appear none has appeared on his behalf and accordingly, this Court on the basis of the submission of the learned lawyer appearing on behalf of the petitioner and consideration of the evidence and other materials on record disposes of this Revisional Application.

(2.) The Revisional Application seeks to set aside the Order dated 19.1.2001 passed by the learned Sessions Judge, Uttar Dinajpur in Criminal Revision No. 26 of 2000 and for restoring the Order of the learned Sub-Divisional Judicial Magistrate in U.R. Execution Case No. 10 of 2000 directing the Opposite Party to a pay a sum of Rs. 5,600/- for arrear amount of 7 months at the rate of Rs. 800/- per month by 4.8.2000.

(3.) The learned Sessions Judge modified the said Order and directed the Opposite Party to pay a sum of Rs. 2,400/- towards the arrear maintenance at the rate of Rs. 400/- per month for the period i.e., from October, 1999 to March, 2000 to the Petitioner.