KANTIRAM DAS Vs. BOBY DAS

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the petitioner in and Mr. N. Deka, learned counsel for the respondent no.1. No notice was issued to the respondent no.2 in this case, as he was not a party in the impugned proceedings.

(2.) This revision is directed against the order dtd. 26/05/2025 passed by the Court of Principal Judge, Family Court No.1, Kamrup (M), Guwahati in FC(Crl) case No. 462/2017 directing payment of maintenance of Rs.6,000.00 to the petitioner wife (respondent no.1), Rs.2,000.00 to Purabi Das till she married in the year 2023 and Rs.4,000.00 to Dolly Das till her marriage and Rs.2,000.00 to son Joon Das till he attains majority with effect from the date of filing this case.

(3.) The facts as projected by the revision petitioner, may be briefly stated. The petitioner married with the respondent no. 1 in the month of January, 1997 and thereafter, both the petitioner and the respondent no. 1 lived together as husband and wife at Sualkuchi. The petitioner has joined as a Constable in Assam Police and was posted at Silchar in the year 1996. Thereafter, he was transferred to different place of Assam. At the relevant time, the respondent no. 1 was residing at her native place at Bongshar with his mother and brother of petitioner namely Sri Utpal Das (respondent no. 2). During the absence of the petitioner, the respondent no. 1 started an illicit relationship with the respondent no. 2 namely Utpal Das. Eventually, a village meeting was held to solve the dispute between the petitioner and the respondent no. 1 in the month of January, 2017 and in the said meeting, the respondent no. 1 had disclosed in presence of the other villagers, that she will reside with the respondent no. 2. Ultimately, one settlement has been arrived that, they will live separately and the petitioner decided to dissolve their marriage by deed of agreement. Accordingly, deed of agreement was executed between the petitioner and the respondent on 22/1/2017.