MENAKA DEBBARMA Vs. SUSHIL DEBBARMA

JUDGEMENT

(1.) Heard Mr. D. Bhattacharjee, learned counsel appearing for the petitioner-wife as well as Mr. B. Saha and Mr. S. Bhattacharjee, learned counsel appearing for the husband-respondent.

(2.) This is a revision petition 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 against the judgment and order dtd. 23/5/2017 passed by learned Family Judge, West Tripura, Agartala.

(3.) The grievance of the petitioner-wife is that the learned Family Judge has rejected the prayer for granting maintenance to her as well as the minor child.