NITAI BARAL Vs. SUJATA BARAL

JUDGEMENT

(1.) In view of the explanation provided on behalf of the petitioner and after hearing the learned counsels appearing for the parties, I condone the delay of 176 days in preferring the revision petition.

(2.) Accordingly, CRAN/01/2021 is allowed.

(3.) This application is directed against the judgment and order dtd. 21/12/2020 passed by the learned Judge, Family Court, Andaman and Nicobar Islands, Port Blair in Misc. Case No.42 of 2018 under Sec. 125 of the Code. A sum of Rs.7500.00 was awarded as maintenance allowance per month to the present opposite party with effect from the date of application i.e. 21/6/2018.