PIMKI DAS Vs. SWAPAN SARKAR

JUDGEMENT

(1.) Heard Mr. S. Saha, learned counsel appearing for the petitioner as well as Ms. N. Guha, learned counsel appearing for the respondent.

(2.) This revision petition has been filed under Section 19(4) of the Family Courts Act, 1984 read with Sections 397 and 401 of the Code of Criminal Procedure, 1973 against the judgment and order dated 1-7-2009 as passed by the learned Judge, Family Court, West Tripura, Agartala, in Misc. Case No. 293/2008 on rejecting the prayer of the petitioner for grant of maintenance under Section 125 of Cr. PC, 1973.

(3.) The petitioner was a co-petitioner in a petition filed under Section 125 of Cr. P. C. for grant of monthly maintenance in the Court of the learned Judge, Family Court. Agartala, West Tripura along with her minor daughter, namely, Liya Sarkar.