MOHMUDA KHATOON Vs. MD. ASIF

JUDGEMENT

(1.) This is an appeal under Sec. 19(1) of the Family Courts Act, 1984, in respect of an order dtd. 27/2/2024, passed by the learned Judge of the Family Court, Sikkim, situated at Gangtok, Sikkim, in Family Court (Crl.) Case No.59 of 2023. By the impugned order, the learned Court decided finally an application filed by the petitioners (being the appellants herein) claiming maintenance from the respondent under Sec. 125 of the Code of Criminal Procedure, 1973.

(2.) In view of the discussions as contained in the impugned order dtd. 27/2/2024, the learned Judge proceeded to issue the following directions, as stated in paragraph 19 of the impugned order:-

(3.) In such circumstances, we do not find any plausible reason to interfere with the order dtd. 27/2/2024, passed by the learned Family Court in Family Court (Crl.) Case No.59 of 2023. The Matrimonial Appeal stands disposed of accordingly.