RANA BAHADUR SINGHA Vs. SANDHYA SINGHA

JUDGEMENT

(1.) Challenging the legality and validity of the judgment and order dated 29.4.2006 passed by the learned Principal Judge, Family Court, West Tripura, Agartala, in Case No. Miscellaneous 30/2006 awarding maintenance allowance in favour of the respondent-wife to be paid by the petitioner-husband at the rate of Rs. 1,500.00 per month, the present revision petition has been filed by the petitioner-husband.

(2.) I have heard Mr. Somik Deb, learned Counsel for the petitioner and Mr. N. Mazumdar, learned Counsel for the respondent.

(3.) The respondent-wife having filed the Criminal Misc. Application No. 334/2006 praying for directing the petitioner-husband to continue payment of maintenance allowance at the rate of 1,500.00 per month by vacating the earlier interim order passed by the Court on 23.6.2006 in Criminal Misc. Application No. 183/2006 in which only Rs. 700.00 was directed to be paid by the petitioner-husband as maintenance allowance to the respondent-wife, the matter came up for hearing of the said Criminal Misc. Application No. 334/2006. While hearing the aforesaid Criminal Misc. Application No. 334/ 2006, this revision petition itself was also taken up for hearing on merit.