T.AMARNATH GOUD,J. - (1.)This instant criminal revision petition has been filed under Sec. 19(4) of the Family Courts Act, 1984, against the impugned order dtd. 20/12/2021, passed in Misc.(Int.) 546 of 2021 by the learned Addl. Judge, Family Court, Agartala, West Tripura, whereby the learned Addl. Judge, Family Court, Agartala, West Tripura directed the petitioner to pay interim maintenance allowance amounting to Rs.6,000.00 per month to the respondent.
(2.)The facts of the case in brief, which may be relevant for the present purpose and manifest on the record are that the marriage between the petitioner and respondent No. 1 was solemnized as per Hindu rites and customs on 13/12/2017. Thereafter, they started to live together as husband and wife. It is also contended that respondent No. 1 has stayed with the instant petitioner for a period of two months and after that, the petitioner started torturing respondent No. 1 being encouraged by his parents.
(3.)Aggrieved thereby, respondent No. 1 has filed a case against the petitioner before the learned Family Court, Agartala, under Sec. 125 of the Code of Criminal Procedure, 1973, claiming maintenance allowances, and the said case was registered and marked as Crl. Misc. 228 of 2019, pending before the Addl. Family Judge Court No. 2.
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