GOUTAM ROYCHOWDHURY Vs. PURNIMA ROYCHOWDHURY AND ANOTHER

JUDGEMENT

(1.) The petitioner/husband has challenged the order dated December 23, 2014 passed by learned Judicial Magistrate, 6th Court, Burdwan, in Misc. Case no.120 of 2014 by filing this revision under Section 401 read with Section 482 of the Code of Criminal Procedure, 1973.

(2.) It appears from record that the opposite party/wife started one maintenance proceeding against the petitioner/husband before the court of learned Chief Judicial Magistrate at Burdwan under Section 125 of the Code of Criminal Procedure, 1973. It further appears from the materials on record that the said maintenance proceeding was transferred to the court of learned Judicial Magistrate, 6th Court, Burdwan. It also appears from record that learned Judicial Magistrate gave direction to the petitioner/husband to make payment of current maintenance at the rate of Rs.1,200/- per month to the opposite party/wife and Rs.1,000/- per month to the minor child of the opposite party/wife. The order of the interim maintenance was given effect from December 23, 2014. The petitioner/husband has challenged the said order of interim maintenance in the instant revision.

(3.) Mr. Anindya Ghosh, learned counsel appearing on behalf of the petitioner/husband, contends that the amount of interim maintenance may be reduced as the same is causing inconvenience and hardship to the petitioner/husband.