(1.) The present revisional application has been preferred against the order dtd. 27/4/2022 passed by the Learned Chief Judicial Magistrate, Suri, Birbhum, in Misc. Execution No. 34 of 2022.
(2.) The petitioner's case is that the opposite party/wife filed an application for maintenance under Sec. 125 Criminal Procedure Code vide M. Case 119 of 1995 against her husband/petitioner before the Learned Chief Judicial Magistrate, at Suri, Birbhum, with a prayer for maintenance in which Learned Court was pleased to allow maintenance to the extent of Rs.400.00 for herself and Rs.400.00 for her daughter per month and the petitioner was paying that amount on regular basis.
(3.) It is further stated by the petitioner that thereafter wife/opposite party by suppressing the Learned Court order is M. Case 119 of 1995, filed a new Case before D.L.S.A. Suri, Birbhum being C.C. Petition No. 38/2018 where in it was decided that husband/petitioner will pay Rs.5500.00 in favor of wife in her bank Account by the 7th day of each month, from April, 2018 and accordingly the petitioner was paying that amount on regular basis.