Sumita Mazumdar vs Debasish Mazumdar
2022 Latest Caselaw 2379 Gua

                                                                   Page No.# 1/2

GAHC010137682022




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                Case No. : Crl.Rev.P./362/2022

            SUMITA MAZUMDAR
            C/O MR. SUBHASH BHATTACHARJEE,
            HOUSE NO. 11, SOUTH BYE-LANE NO. 01,
            LACHITNAGAR, GUWAHATI-781007,
            DIST. KAMRUP (M), ASSAM


            VERSUS

            DEBASISH MAZUMDAR
            SON OF LATE DULAL MAZUMDAR
            PERMANENT RESIDENT OF
            C/O SRI MANIK MAZUMDAR
            KANAKLATA NIWAS, HOUSE NO. 9,
            JYOTI PATH,
            BHASKARNAGAR
            P.S. FATASIL AMBARI
            GUWAHATI- 781018, ASSAM
            PRESENT ADDRESS-
            DR. DEBASISH MAZUMDAR
            FLAT NO. P-1405,
            PRATEEK WISTERIA, SECTOR-77, NOIDA
            PIN- 201304
            UTTAR PRADESH.
            OFFICE ADDRESS-
            DR DEBASISH MAZUMDAR
            SENIOR PRINCIPAL
            SMART ANALYST,
            DLF QUTUB ENCLAVE, FIRST FLOOR, DLF PLAZA TOWER, DLF PHASE 1,
            GURUGRAM,
            HARYANA -122002



Advocate for the Petitioner   : MR. M NATH
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Advocate for the Respondent :


                                    BEFORE
                       HONOURABLE MR. JUSTICE ROBIN PHUKAN

                                              ORDER

Date : --19.07.2022

Heard Mr. M. Nath, learned counsel for the petitioner assisted by Mr. A. Roy, learned counsel for the petitioner.

This criminal revision petition under Sections 397, 401 read with Section 482 Cr.PC is directed against the judgment and order dated 12.04.2022 passed in F.C. (Crl.) 361/2013 by the learned Principal Judge, Family Court No. 1, Kamrup (M) at Guwahati.

It is to be noted here that vide impugned judgment and order, the learned Court below has directed respondent to pay maintenance to the petitioner @ Rs. 15,000/- per month.

The learned counsel for the petitioner submits that the monthly income of the respondent for the month of March, 2017 was Rs. 4,83,007, for the month of March, 2018 was Rs. 3,32,997/-, for the month of April, 2018 was Rs. 3,84,476/-, for the month of May, 2018 was Rs. 2,12,794/-, for the month of June, 2018 was Rs. 2,37,003/-, for the month of July, 2018 was Rs. 2,12,954/-, and as such the impugned order passed by learned Principal Judge awarding a sum of Rs.15,000/- per month, suffers from manifest illegality and therefore, it is contended for setting aside the same.

Having heard the learned counsel for the petitioner and carefully going through the documents this Court is of the opinion that let Notice be issued, returnable in six weeks.

Step be taken by registered post with A/D as well as by usual process within a week from today.

List the matter after 6 (six) weeks.

JUDGE Comparing Assistant