BISWANATH DEBBARAMA Vs. SUMITRA DEBBARAMA

JUDGEMENT

(1.) This criminal revision under Section 397/401 Cr. P.C. is directed against the order, dated 22.12.04, passed by the learned Judge, Family Court, Agartala, Tripura West, in Misc. Case No. 37 of 2004, whereby the present petitioner, as the second party in the proceeding, has been directed to pay, in all, Rs. 3,000/- to the opposite party herein and their minor female child as maintenance allowance @ Rs.1500/- each per month and the authorities concerned have been directed to deduct every month the said maintenance allowance from the salary of the petitioner-second party and remit the same by money order to the first party/opposite party herein.

(2.) Heard Mr. S. Deb, learned Counsel appearing for the petitioner, and Mr. S. Saha, learned Counsel for the opposite party.

(3.) The order, dated 22.12.04, aforementioned has been challenged on the ground that the same is in violation of provisions of Section 17 of the Family Courts Act, 1984, and also contrary to the provisions contained in the proviso (ia) to Sub-Section (1) of Section 60 of the C.P.C.