SUBASHIS BHOI Vs. SUJATA SINGH

JUDGEMENT

(1.) The learned counsel for the petitioner is heard at length.

(2.) The petitioner-husband in the marriage is before this Court seeking revision of the judgment dtd. 3/6/2024 passed by the learned Judge, Family Court, Angul in CRP No.142 of 2019.

(3.) The said CRP No.142 of 2019 was initiated by the wife in the marriage under sec. 125 of Cr.P.C. (since repealed and substituted by the parimateria provision contained in sec. 144 of BNSS, 2023) seeking monthly maintenance @ Rs.10,000.00 (rupees ten thousand only).