UPENDRA SARMA Vs. PRANATI BAISHYA

JUDGEMENT

(1.) This revision is directed against the order dated 2.9.2010 passed in Case No. F.C. (Crl.) 437 of 2007, by the learned Principal Judge, Family Court, Kamrup, directing the present petitioner to pay a sum of L 3000/- per month as maintenance allowance to the opposite party herein, who had filed an application under section 125, Cr.P.C. seeking maintenance from the present petitioner, on the ground that she is legally wedded wife of the present petitioner. Aggrieved by the direction so given, the petitioner, namely, Sri Upendra Sarma, has filed this revision.

(2.) Heard Ms. M. Borah, learned Counsel for the petitioner and Mr. T.R. Sarma, learned Counsel for the opposite party.

(3.) While considering the present revision it needs to be noted that the evidence of the 1st party i.e., the opposite party herein who had instituted the maintenance proceeding reads as under ;