D P SEWA Vs. SHANTI SEWA

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 5.7.2008 passed by the learned Family Court at Gangtok under Section 125 of the Code of Criminal Procedure, 1973 in Family Court Criminal Case No.1 of 2008 whereby the learned Family Court, inter alia, directed the opposite party, the petitioner herein, to pay monthly maintenance as well as to make all necessary arrangements for providing dwelling house to the petitioner's wife, i.e. the respondent herein and her two minor children.

(2.) Heard Mr. B. Sharma, learned senior counsel assisted by Mr. S. P. Bhutia, learned counsel appearing on behalf of the petitioner and Mr. S.S. Hamal, learned counsel appearing on behalf of the respondent.

(3.) Even though number of grounds had been taken in the revision petition, Shri B. Sharma, learned senior counsel, in the course of his submission, confined himself to the two issues relating to the quantum of maintenance allowance and provision for residence of the respondent.