(1.) In this proceeding, the order dated 25.08.2009, passed by the learned Judge, Family Court, Agartala, West Tripura in Misc. Case No. 227 of 2009 has been challenged. By the aforesaid order, the learned Judge, Family Court held that maintenance sought for by the petitioner herein Under Section 125 Cr.P.C. in her capacity as the mother in law of the opposite party therein is not maintainable.
(2.) Being aggrieved and dissatisfied with the aforesaid order, the petitioner has come up with this revision petition contending that order dated 25.08.2009 in Misc. Case No. 227 of 2009 is illegal and without any basis and it causes her enormous injustice.
(3.) The facts, leading to the Misc. Case aforesaid, in short, are that the respondent No. 1 herein, is the wife of one Sunil Chandra Choudhury, a Government employee, working in the Power Department, Government of Tripura. However, said Sunil Chandra Choudhury died on 20.07.2005 while he was in service. Owing to death of said Sunil Chandra Choudhury, his wife, Smt. Kabita Choudhury got a job in the Department of her deceased husband under die in harness scheme.