SHAFIKUL ISLAM Vs. AKLIMA KHATUN

JUDGEMENT

(1.) Heard Mr. R. Ali, learned counsel for the petitioner.

(2.) The petitioner herein has been directed to pay maintenance in two cases filed by the respondent wife i.e. D.V. Case No.709/2017, dated 16.09.2019, whereby he is directed to pay a sum of Rs.6,000/- per month to the respondent wife and her son with compensation of Rs.20,000/-. Similarly he has also been directed to pay Rs.3,500/- per month to the respondent wife in the maintenance case vide F.C. (Crl.) Case No.274/2018, u/s.125 CrPC.

(3.) The order passed in the D.V. Case has not been challenged by the petitioner but however the maintenance order passed u/s.125 CrPC has been challenged by the present petition, on the ground that similar relief has been obtained by the respondent wife by filing two cases in two forums and the petitioner is not able to pay such a huge amount as compensation. Hence the petitioner challenges the order dated 27.08.2019, passed by the learned Family Court, Barpeta, in the F.C. (Crl.) Case No.274/2018, by filing the present petition u/s.397/401 read with Section 482 of the CrPC.