NUR ALI Vs. THAMBAL SANA BIBI

JUDGEMENT

(1.) THIS Revision Application has been filed by the husband under Section 19 (4) of the Family Court's Act, 1984 challenging the order dated 08. 03. 2004 passed by the learned Judge, Family Court, Manipur in Criminal Misc Case No. 9 of 2003. By the said order the learned Trial Judge has awarded maintenance at the rate of Rs. 500/- (Rupees five hundred) per month to the wife of the present petitioner.

(2.) I have heard Shri Ng. Kumar, learned counsel for the petitioner. None represented the wife/respondent. Hence, Shri L. Sharat Sharma was appointed as Amicus Curiae.

(3.) AN application for maintenance was filed by Ms. Thambalsana Bibi in the year 2000 stating that she was a widow and about eight years ago she was married by Md. Nurali. According to the respondent, after maintaining marital relation she was neglected by her husband. Hence, the respondent prayed for maintenance allowance at the rate of Rs. 1500/- per month, but she was awarded only a sum of Rs. 500/- per month.