GOUTAM MANDAL Vs. MOUSUMI MONDAL

JUDGEMENT

(1.) The instant criminal revision has been preferred against the judgment and order dated 201st August 2017 passed by Learned CJM Malda, in case No. 304 M/2013 whereby Learned Magistrate has allowed the application u/s 125 Cr.P.C. filed by the opposite party and directed the petitioner to pay maintenance of Rs.7,000.00 per month for his wife (OP) and Rs.3,000.00 per month for his minor daughter.

(2.) The brief fact of the case is that the present opposite party filed the petition u/s 125 Cr.P.C before the learned Magistrate for getting maintenance from the present petitioner for herself and for minor daughter.

(3.) The matter was contested by the present petitioner; evidences, both oral and documentary were adduced. After hearing both the parties Learned Magistrate has passed the impugned order by directing the present petitioner to pay maintenance Rs.7,000.00 per month to the present OP and Rs.3,000.00 per month for her minor daughter. Hence this revision.