INDRANIL ADHIKARI Vs. ARUNIMA ADHIKARY

JUDGEMENT

(1.) The present revision has been preferred against the Judgment and Order dtd. 23/4/2019 passed by Smt. Sarbani Mallick, First Additional District and Sessions Judge at Howrah, in Criminal Appeal No. 67/2018.

(2.) The petitioner/husband's case is that the opposite party no.1 filed an Execution Case No. 281 of 2015 for the execution of the order dtd. 23/2/2015 passed by the Court of Learned 5th Judicial Magistrate at Howrah in the Misc. Case No. 170/2014 under Protection of Women from Domestic Violence Act, 2005, exparte directing the respondent no. 1 to pay maintenance of Rs.5,000.00 (Rupees five thousand only) per month from the date of order and also a compensation of Rs.50,000.00 (Rupees fifty thousand Only).

(3.) The petitioner after receiving the notice of the said execution case appeared and was regularly paying maintenance and the opposite party no.1 used to file further application in the said Execution Case for adding further arrears of maintenance.