SAJAL ROY Vs. ANIMA SAHA

JUDGEMENT

(1.) By this application, filed under Section 19(4) of the Family Courts Act, 1984, the petitioner challenged the judgment & order, dated 08.10.2012, passed by learned Judge-in-Charge, Family Court, Udaipur, South Tripura in Case No.Cr.Misc./FC/UDP/38/2012.

(2.) Heard learned counsel, Mr. T Datta Majumder for the petitioner and learned counsel, Mr. S Majumder for the respondent.

(3.) The respondent, being the wife of petitioner, filed an application before the learned Judge, Family Court, Udaipur praying for granting her maintenance @ Rs.5,000/- per month from her husband, the petitioner herein. She stated that she has no independent source of income and that her husband is working as a Teacher under the Government of Tripura and drawing a salary of Rs.10,000/- per month and having such source of income her husband is not paying any maintenance to her.