SMT. MALATI SEN Vs. SRI RABINDRA SEN

JUDGEMENT

(1.) This appeal under Section 19 of the Family Courts Act,1984 is directed against the order dated 04.09.2015, passed by the learned Judge, Family Court, Unakoti, Kailashahar, in Case No. T.S. 2 of 2015.

(2.) Heard learned counsel, Mr. D.K.Biswas for the appellant and learned counsel, Mr. N. Das for the respondent.

(3.) The appellant presented a petition before the Judge, Family Court, Kailashahar on 03.03.2015 seeking direction on the respondent to pay her monthly maintenance @ Rs.5000/ - and also to pay her an amount of Rs.1,00,000/ - (Rupees one lakh) for surgery of her eye and to implant a pacemaker in her chest. Since lawyer representation was not permissible in the Family Court, the petitioner made the application somehow under Hindu Adoption and Maintenance Act,1956 as well as T.P. Act and Family Courts Act. That petition was registered before the Court of Family Judge as T.S. 2 of 2015.