SUPARNA CHATTERJEE Vs. SUKHENDU CHATTERJEE

JUDGEMENT

(1.) In the present revisional application, the judgment and order dated March 8, 2017 passed by the learned Additional Sessions Judge, Fast Track Court, Serampore, Hooghly in Criminal Motion No.11 of 2016 is assailed. By the said order, the learned court has reduced the maintenance granted by the trial court to the tune of Rs.3,000.00 per month to Rs.2,000.00 per month with effect from 01.11.2015.

(2.) It is submitted by the petitioner that the observation of the trial court with regard to the neglect and refusal meted out upon the opposite party has been concurred with by the first revisional court. The opposite party earned about Rs.12,000.00 per month in 2015. The amount of maintenance granted by the first revisional court is far from sufficient for the opposite party to eke out her livelihood.

(3.) The opposite party urges that the income of the opposite party was Rs.8,000.00 per month at the relevant time and the amount of maintenance granted by the first revisional court is just and proper.