JUNU RANI DAS Vs. ANKUR DAS

JUDGEMENT

(1.) Heard Mr. S. N. Krishnatraya, learned counsel for the petitioner. Also heard Mr. M. S. Ali, learned counsel for the respondent.

(2.) In this revision petition, under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, the petitioner, namely, Smti Junu Rani Das, has challenged the legality, propriety and correctness of the judgment and order, dtd. 3/1/2020, passed by the learned Principal Judge, Family Court, Nalbari, in F.C. (Criminal) Case No. 250/2019 (old Case No. 177m/2018).

(3.) It is to be mentioned here that vide impugned judgment and order dtd. 3/1/2020, the learned Principal Judge, Family Court, Nalbari, has directed the respondent to pay maintenance to the petitioner @ Rs.1800.00 per month, to the petitioner and @ Rs.700.00 per month, to her minor son, who is living with her, all total Rs.2,500.00 per month, and further directed the respondent to pay a sum of Rs.5,000.00 as one time cost of the proceedings to the petitioner.