ARINDAM MAJUMDER Vs. TANIYA MAJUMDER NEE DAS

JUDGEMENT

(1.) This is an application challenging a judgment and order 24/2/2022 passed by the learned Additional Sessions Judge, Fast Track Court III, Barrackpore, North 24 Parganas in Criminal Revision No. 93 of 2022.

(2.) Learned counsel appearing on behalf of the petitioner submits as follows. The petitioner is the husband of the opposite party. Certain disputes cropped up between the couple after marriage. This led to the filing of an F.I.R. The case is still pending. The wife left the matrimonial home on her own volition. The wife is a qualified lady being an M.A., B.Ed. She is doing a private tuitions and earning a descent sum from there. She is also a beneficiary of schemes of Yubashree and Lakhsmi Bhandar. From these two schemes, she is getting a total sum of Rs.2,000.00 per month. On the other hand the petitioner is a medical technician earning about Rs.26,000.00 per month. He has a lot of liabilities in respect of his parents and other family members and in respect of a housing loan that he had taken. The amount of Rs.5,000.00 granted as interim maintenance allowance by the Magistrate was reduced by the learned Sessions Judge to Rs.4,500.00 per month. However, the petitioner is not even able to pay such sum of money as interim maintenance to the wife.

(3.) I have heard the submissions of the learned counsel appearing for the petitioner and have perused the revision petition.