JITENDRA PAL S/O HARADHAN RUDRA PAL C/O RABINDRA RUDRA PAL Vs. RITA DE W/O JITENDRA PAL D O BHUSAN DE

JUDGEMENT

(1.) THIS revision petition under Section 397, read with Section 401 of Cr.P.C, is directed against the judgment & order, dated 12.11.2009, passed by learned SDJM, Dharmanagar, in connection with Misc Case No.11/2009, registered under Section 125 of Cr.P.C.

(2.) BY the impugned judgment and order, the learned SDJM, Dharmanagar, directed the petitioner -husband to pay an amount of Rs.1200/ - (Rupees one thousand and two hundred) per month towards maintenance to the respondent -wife. Being aggrieved and dissatisfied with the judgment and order, aforesaid petitioner(husband), has filed the present revision petition, challenging the correctness, legality and propriety of the judgment and order on different grounds.

(3.) I have heard Mr. A C Bhowmik, learned Senior counsel, assisted by Mr. D C Roy, learned counsel, appearing for the petitioner -husband as well as Mr. B Banerjee, learned counsel, appearing for the respondent -wife.