PAYEL DEBNATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revision has been preferred against a judgment dtd. 28/12/2018 passed by the learned Judicial Magistrate, 1st Court, Barrackpore in M. Case No. 631 of 2013 granting maintenance allowance of rupees 1,000 to the petitioner and rupees 6,000 for the minor child per month.

(2.) Petitioner's case is that she is the legally married wife of the opposite party no. 2 and their marriage was solemnized on 2/12/2010.

(3.) Being mentally and physically tortured in her matrimonial home for dowry the petitioner was driven out of her matrimonial home and she was compelled to file a case with Titagarh Police Station on 8/8/2011.