HERAMBA KUMAR DAS Vs. ARCHANA DAS

JUDGEMENT

(1.) Heard the learned counsel Mr. A. Dhar appearing for the review petitioner. Also heard the learned counsel Mr. R.S. Mishra appearing for the sole respondent.

(2.) The present petition has been filed under Order 47 Rules 1 2 and Sec. 151 of the Code of Civil Procedure praying for reviewing the order passed by this Court on 17/1/2022 in CRP(I/O) No.384 of 2019.

(3.) The learned Addl. District Judge, Bajali, Pathsala in Misc. (J) Case No.06/2019 arising out of T.S.(M) 14/2018 directed the present petitioner to pay maintenance of Rs.7,000.00 per month to the sole respondent. The petitioner earns monthly salary of Rs.49,881.00. After subscribing to different heads, he earned Rs.19,873.00 only.