PRADYUT NATH Vs. JHUMKI NATH

JUDGEMENT

(1.) Heard Mr. M.U. Mondal, learned counsel for the appellant. Also heard Mr. K.P. Pathak, learned counsel, appearing for all the respondents.

(2.) This appeal is filed under Section 19 of the Family Courts Act, 1984 against the judgment dated 12.04.2018 passed by the learned Principal Judge, Family Court, Barpeta in connection with F.C. (Crl.) No.89/2019, registered on the basis of an application filed by the respondent No.1 under Section 125 Cr.PC.

(3.) By the said judgment, the learned Trial Court granted maintenance @ Rs. 7,000/- per month to the respondent No.1, who is the wife of the appellant and Rs. 5,000/-, each, to the minor children of the couple, in all totalling Rs. 17,000/- per month.