TUMPA BASAK Vs. TUFAN BASAK

JUDGEMENT

(1.) Both the revision applications challenging the impugned order are hereby consolidated and taken up for disposal through this singular, comprehensive judgment.

(2.) The revision application being no. 770 of 2024 has been preferred by the wife/petitioner assailing the order dtd. 30/12/2023 passed by Ld. Judicial Magistrate, 5th Court, Barackpore, North 24 Parganas in connection with Misc. Case no. 22 of 2022 under Sec. 127 of the Code of Criminal Procedure (hereinafter CrPC), wherein Ld. Magistrate reduced the quantum of maintenance from the tune of Rs.30,000.00 granted in disposing an application under Sec. 125 of the CrPC to the tune of Rs.20,000.00 per month, with effect from the date of the order impugned.

(3.) Whereas, the revision application being no. 472 of 2024 has been preferred by the husband/ petitioner assailing the same order dtd. 30/12/2023 with a prayer for further reduction in the quantum of maintenance from the tune of Rs.20,000.00 and also with respect to date of effect which should be from the date of retirement of the estranged husband.