BHABEN HALOI Vs. JUMI BAISHYA

JUDGEMENT

(1.) Heard Mr. P. Deka, learned counsel for the petitioner and also heard Mr. D. Choudhury, learned counsel for the respondent.

(2.) This Revision is directed against the judgement and order dtd. 23/6/2023 passed in F.C. No. 106C/2022 by the learned Principal Judge, Family Court, Nalbari whereby and whereunder the learned Principal Judge, Family Court, Nalbari while allowing the application filed under Sec. 125 if the Cr.P.C by the respondent directed the petitioner to pay Rs.6,000.00 per month to the respondent towards maintenance allowance from the date for filing the original application under Sec. 125 of the Cr.P.C.

(3.) The brief facts of the case leading to the filing of the application under S.135 Cr.P.C by the respondent herein are as follows: