SHIB SANKAR DATTA Vs. CHAMELI DATTA

JUDGEMENT

(1.) Heard Mr. B. Majumder, learned counsel appearing for the petitioner. Also heard Mr. S. Debnath, learned Addl. P.P. appearing for the respondents.

(2.) By means of filing this revision petition under Sec. -19(4) of the Family Courts Act, 1984 along with its up-to date amendments against the impugned order dtd. 30/5/2022 along with all the subsequent orders being passed thereon, rendering in case No. Civil Misc. FC/UDP 15 of 2022 (Execution) arising out of case No. Civil Misc/FC/UDP 68 of 2018, passed by the learned Family Judge, Udaipur, Gomati District, Tripura, directing the petitioner-husband to pay Rs.1,20,000.00 as arrear of maintenance allowance to the respondents along with issuance of distress warrant against the movable properties of the petitioner-husband.

(3.) The facts in brief are that the respondent-wife filed a case under Sec. -125 of the Code of Criminal Procedure vide case No. Civil. Misc.FC/UDP 68 of 2018 before the learned Family Judge, Udaipur, Gomati, Tripura having claimed the maintenance allowance of Rs.15,000.00 per month from the petitioner-husband for the livelihood of herself and also for her two minor daughters, the respondents No. 2 and 3 herein.