- (1.) These are the two revisional applications arising out of the same proceeding granting maintenance at the rate of Rs. 3000/- per month for the petitioner and Rs. 2000/- per month for her minor daughter under Section 125 bearing Misc. Case No. 61/2005.
(2.) The petitioner/husband has filed the application bearing CRR 686/11 praying for setting aside the order of grating maintenance at the aforesaid rate passed by Learned Additional Chief Judicial Magistrate, Uluberia, Howrah in Misc. Case No. 61/2005 which was affirmed by the Learned Additional Sessions Judge, 5 th Court, Howrah in Criminal Motion No. 216 of 2009.
(3.) The Opposite Party No. 1 herein / wife instituted the proceeding under Section 125 of the Code of Criminal Procedure alleging that the petitioner/husband herein subjected her to physical and mental torture and refused to maintain her and her child.;