PARITOSH SAHA Vs. JAHANABI ROY
LAWS(TRIP)-2022-3-24
HIGH COURT TRIPURA
Decided on March 15,2022

PARITOSH SAHA Appellant
VERSUS
Jahanabi Roy Respondents

JUDGEMENT

T.AMARNATH GOUD,J. - (1.)This instant criminal revision petition has been filed under Sec. 19(4) of the Family Courts Act, 1984 directed against the part of the judgment and order dtd. 3/4/2021 passed in Case No. Misc. 533 of 2019 by learned Judge, Family Court, Agartala, Tripura rejecting the prayer of the petitioner under Sec. 127 of the Cr.P.C., 1973 for alteration of the order of maintenance granted in favour of divorced-wife Smt. Jahanabi Roy on 5/9/2013 in Misc. 269 of 2012 under Sec. 125 of the Cr.P.C., 1973.
(2.)The brief facts leading to this revision petition are that on the prayer of the respondent No. 1 being the valid wife of the petitioner, learned Judge, Family Court granted maintenance of Rs.1,500.00 for each of respondent No. 1 and respondent No. 2 to be paid by the petitioner being the wife and minor son respectively of the petitioner herein commencing from 1/9/2013 by an order dtd. 5/9/2013 passed in Misc. 269 of 2021.
(3.)In the meantime, the marriage between the petitioner and respondent No. 1 had been dissolved by a decree of divorce passed in T.S. (Divorce) 01 of 2014 dtd. 8/5/2015 by learned Judge, Family Court, Agartala. But the order of maintenance passed in Misc. 269/2021 under Sec. 125 Cr.P.C. 1973 continued.


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