PINKI SAHA ROY Vs. HARIDHAN ROY

JUDGEMENT

(1.) THIS revisional application under Section 19 (iv) of the Family Courts Act is directed against the Judgment & Order dated P/2 07.03.2009 passed by learned Judge, Family Court, Agartala in Case No. Misc. 308 of 2008 under Section 125 of Cr.P.C.

(2.) HEARD learned counsel Ms. P. Dhar for the petitioner and Mr. P.K. Ghosh for the respondent.

(3.) THE petitioner approached the Family Court, Agartala, presenting a petition under Section 125 of Cr.P.C. praying for granting her maintenance @ Rs.2,000/ - per month alleging that her marriage with the respondent (husband) was solemnized on a 14th Baishak 1415 B.S., according to the hindu rites and thereafter, they lived and cohabited as husband and wife in the matrimonial home. She was all along ill treated in the matrimonial home by her husband and that, proper treatment for her illness was also not rendered by the husband. She was driven out from the matrimonial home and thereafter, she has taken shelter in her parental home and her father also has no such sufficient income to maintain her. She has no independent income and her husband being a scooter mechanic earning Rs. 4/5000/ - per month and therefore, she prayed for maintenance @ Rs. 2,000/ - per month.