T. Amarnath Goud, J. - (1.)This present revision petition has been filed under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, 1973, and Sec. 19(4) of the Family Courts Act, 1984 aggrieved by the impugned order dtd. 18/3/2021 passed in Misc. (Int) 191 of 2020 in Misc.190/2020 by learned Addl. Judge, Family Court, Agartala, West Tripura, District, whereby the learned Court below rejected the interim maintenance prayer of Rs.10,000.00 by the petitioner-wife filed under Sec. 125 of the Cr.P.C. In the said petition, the petitioner-wife claimed that her husband is earning Rs.30,000.00 per month as salary and her husband is working in STSC Corporation. The learned Trial Court has dismissed the said claim of maintenance on several grounds.
(2.)Aggrieved by the same, the petitioner has filed the present revision petition.
(3.)Heard Mr. S. Chakraborty, learned counsel appearing for the petitioner as well as Mr. S. Bhattacharjee, learned counsel appearing for the respondent.
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