T.AMARNATH GOUD, J. - (1.)Since Mat. App 12 of 2020 and Crl.Rev.Pet 48 of 2021 both are connected thus these petitions have been disposed of by way of common judgment and order. Mat.App 12 of 2020
(2.)The appellant (Sujata Debnath) in this case is the respondent before the Family Court, Agartala, West Tripura in TS (Divorce) 279 of 2017 filed under Sec. 13(1)(ia) and 13(2)(III) of the Hindu Marriage Act, 1955 where the petitioner therein (Shri Uttam Das Baishnab) sought dissolution of marriage by a decree of divorce and the court below by the judgment dtd. 9/12/2019 dissolved the marriage by a decree of divorce u/s 13(1)(ia) and (ib) of the Hindu Marriage Act, 1955. Aggrieved thereby, the appellant has preferred the instant appeal. Crl.Rev.Petn 48 of 2021
(3.)The petitioner (Shri Uttam Das Baishnab) in this case is the respondent before the Family Court, Agartala, West Tripura in Misc.218 of 2019 filed u/s 125 of Cr.P.C where the petitioner therein (Smt. Sujata Debnath (Das Baishnab) claimed maintenance allowance for herself and her minor son amounting to Rs.45,000.00 per month from the O.P (Shri Uttam Das Baishnab). The Court below by the order dtd. 17/4/2021 directed the petitioner herein to pay maintenance of Rs.15,000.00 per month towards his wife until further order. Aggrieved thereby, the instant criminal revision petition is filed by the petitioner-husband.
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