MAHUYA NANDA Vs. TAPAN NANDA

JUDGEMENT

(1.) Heard Mr. Arindam Jana, the learned Counsel appearing on behalf of the petitioner-wife and Mr. Sanjay Saha, learned Counsel appearing on behalf of the husband-opposite party No.1. Perused the materials on records.

(2.) It appears that the petitioner-wife filed an application under section 125 of the Code of Criminal Procedure claiming maintenance for herself and her minor son. In connection therewith she also made a prayer for interim maintenance. The learned Court below awarded a sum of Rs. 750.00 per month for the wife and Rs. 1,000.00 for the child as their interim maintenance.

(3.) It further appears that challenging the said order of granting interim maintenance the husband-opposite party moved a criminal revision being Cr. Revn. No.05 of 2008 before the learned Sessions Court at Purba Medinipur at Contai and the learned Additional Sessions Judge, Fast Track, 2nd Court Contai, allowed the said criminal revision directing that all further proceedings relating to the application under section 125 of the Code of Criminal Procedure pending before the Judicial Magistrate, Contai, shall remain stayed till the disposal of Matrimonial Suit No. 107 of 2004 pending before the learned Additional District and Sessions Judge, Contai.