SUK BIR CHETTRI Vs. JAMUNA CHETTRI

JUDGEMENT

(1.) Heard Ms. Gita Bista, learned counsel for the petitioner and Mr. Tashi Norbu Basi, learned Legal Aid counsel appearing for the respondent.

(2.) In this Revision Petition under Section 19 (4) of the Family Courts Act, 1984, for short, "the Act", the petitioner has put to challenge the order dated 28.06.2019 passed by the learned Judge, Family Court, East Sikkim at Gangtok in F.C. (Crl.) Case No. 37 of 2018, whereby, on a petition filed by the respondent under Section 125 of the Code of Criminal Procedure, 1973, for short, "Cr.P.C.", the learned Court below directed the petitioner herein to pay monthly maintenance allowance of Rs.8,000/- only to the respondent with effect from the month of July, 2019.

(3.) The marriage between the parties herein was solemnized in the year 1989 and three daughters, namely, Apsana Chettri, Asha Chettri and Anisha Chettri were born out of the wedlock. The eldest daughter had completed her course in Civil Engineering, the second daughter had completed her course in Computer Engineering and the third daughter was studying in Class VII when the petition under Section 125 Cr.P.C. came to be filed. The petitioner, at the time of filing of the petition, was serving as a Constable with Sikkim Police drawing a salary of Rs.50,931/-. It appears from the evidence of the petitioner as DW1 that he was working as a Head Constable when he deposed.