KARABI MAJUMDER Vs. SUKHEN MAJUMDAR

JUDGEMENT

(1.) The instant revision has been preferred by the petitioner/wife assailing the judgment and order dated September 16, 2016 passed by the learned Judicial Magistrate, First Class, 4th Court, Hooghly Sadar in M. Case No. 253/2008 (TR 291 of 2008) on the ground of inadequacy of maintenance allowance and omission to pay the litigation costs.

(2.) The facts leading to the instant revision is that the petitioner/wife failed an application under Section 125 of the Code of Criminal Procedure (hereinafter referred as Cr.P.C.) against the opposite party/husband before the learned Chief Judicial Magistrate, Hooghly Sadar praying for maintenance allowance for herself and her son as also litigation cost which was registered as M. Case No. 253/2008 (TR 291 of 2008). It was then transferred to the court of learned Judicial Magistrate, 4th Court, Hooghly Sadar and the learned Judicial Magistrate after contested hearing disposed of the same directing opposite party/husband to pay Rs.10,000/- per month to the petitioner for her maintenance from the date of the order but rejected the prayer for maintenance of her son on the ground that he has already attained majority.

(3.) Being aggrieved by dissatisfied with the same petitioner has failed the instant revision questioning the propriety of the impugned order only on the ground of inadequacy of maintenance allowance and failure to grant litigation cost.