KHAGESH CHAKRABORTY Vs. SUBHRA CHAKRABORTY

JUDGEMENT

(1.) This revision application, under Section 19(4) of the Family Courts Act, 1984, is filed challenging the correctness, legality and propriety of the judgment and order, dated 04.02.2011, passed by the learned Judge In-charge, Family Court, Udaipur, South Tripura, in Crl. Misc.FC/UDP/15 of 2010, directing the petitioner herein to pay maintenance at the rate of Rs.1,500/-(rupees fifteen hundred) per month to the respondent-wife and Rs.500/-(rupees five hundred) per month to the minor son of the petitioner, w.e.f. 01.02.2011.

(2.) I have heard learned senior counsel, Mr. A.C. Bhowmik, assisted by learned counsel, Mr. D. Sarkar for the petitioner, and the learned counsel, Mr. D.C. Nath for the respondent. I have also gone through the impugned judgment, dated 04.02.2011, passed by the learned Judge In-charge, Family Court, Udaipur, South Tripura, and the evidence and materials on record.

(3.) It is not disputed that the respondent No.1 is the wife of the petitioner and respondent No.2 is their minor son. It is also not disputed that the respondents are living apart from the petitioner and that they have no independent source of income.