ANJALI ROY Vs. SREEKANT ROY

JUDGEMENT

(1.) THE petitioner has preferred this revisional application assailing the Order dated 24th January, 2014 passed by the learned Judicial Magistrate, 5th Court, Serampore Hooghly in Misc. Case No. 21 of 2013 under Section 125 of the Code of Criminal Procedure thereby granting interim maintenance of Rupees Three thousand only towards the petitioner and Rupees Two thousand only for her minor daughter.

(2.) MR . Prabir Mitra, learned Advocate appearing for the petitioner submitted that initially the petitioner filed an application before the learned Judicial Magistrate, 5th Court Serampore, Hooghly for the maintenance of the petitioner and her minor daughter to the tune of Rupees Ten thousand each but the learned Judicial magistrate, 5th Court Serampore, Hooghly by his Order dated 24th January, 2014 only allowed the interim maintenance of Rupees Three thousand per month to the petitioner and Rupees Two thousand per month to her minor daughter without considering the current market condition.

(3.) MR . Mitra further contended that the marriage between the petitioner and the opposite party is still subsisting.