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. 18/1/2022, passed in Misc. (Int.)210 of 2021, whereby the learned Judge, Family Court, Agartala, West Tripura directed the petitioner to pay interim maintenance allowance amounting to Rs.12,000.00 per month to the respondent No. 1 and Rs.8,000.00 per month to the respondent no. 2
(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 Buddhist rites and custom on 7/3/2013. On 1/11/2014, respondent No. 1 gave birth to a male child, namely, Master Prince Chakma, who is impleaded as respondent No. 2. They started to live together in Jirania in a rented house of Renu Debbarma, in Santi Bazar area. After that, the petitioner-husband started to torture respondent No. 1 both mentally and physically for a demand of Rs.50,000.00. Thereafter, from September 2020, the petitioner-husband started to reside at camp barak and did not provide any maintenance to the petitioner and rent of the house. After three months of non-payment of the rent, in the month of December 2020, the owner of the house evicted respondent No. 1.
(3.)Aggrieved thereby, the respondent-wife for herself and for respondent No. 2 (minor son) jointly filed a case against the petitioner herein before the learned Judge, Family Court, Agartala, West Tripura, under Sec. 125 of the Code of Criminal Procedure, 1973 claiming maintenance allowance and the said case was registered and marked as Crl. Misc. 209 of 2021. Along with Crl. Misc. 209 of 2021, another application has been filed claiming interim maintenance for both the respondents and the same has been registered and marked as Crl. Misc.(Int.)210 of 2021.
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