S. Talapatra - (1.)Heard Mr. A. Acharjee, learned legal aid counsel appearing for the petitioner.
(2.)This is an application under sec. 5 of the Limitation Act, 1963 for condoning the delay for a period of 235 days in preferring the Criminal Revision petition under Sec. 19(4) of the Family Court Act, 1984 from the Order dtd. 10/4/2018 delivered in Miscellaneous 339 of 2016 by the Judge, Family Court, Agartala, West Tripura.
(3.)Mr. Acharjee, leaned legal aid counsel has submitted that the delay that occurred is totally unintentional and the order of maintenance as passed by the Judge, Family Court, Agartala, West Tripura is excessive and is not supported by any evidence.
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