ABDUL HALEM CHOUDHURY Vs. MUSSTT HABIBA BEGUM CHOUDHURY

JUDGEMENT

(1.) Heard Mr. M.H. Rajbarbhuiyan, learned counsel appearing for and on behalf of the petitioner as well as Mr. A.M. Barbhuiya, learned counsel for the respondent.

(2.) The petitioner herein has been directed by the learned Court of Principal Judge, Family Court, Cachar at Silchar, in a proceeding u/s.125 CrPC, in F.C. (Crl.) Case No.60/2013, to pay maintenance of Rs.8,000.00 per month i.e. Rs.5,000.00 to the respondent wife and Rs.3,000.00 to the minor daughter of the respondent from the date of order i.e. 06.10.2015.

(3.) Assailing the aforesaid order, the present revision petition has been preferred on the ground that the amount of maintenance is on higher side and the respondent wife left his company without any just reason.