Dayamay Das vs Dulumoni Das
2022 Latest Caselaw 2583 Gua

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GAHC010136562022




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

                                Case No. : Crl.Rev.P./381/2022

              DAYAMAY DAS
              S/O- LATE NARAYAN DAS, R/O- KALJHAR, P.O. KALJHAR, BARAMA
              BAZAR, P.S. BARAMA, DIST. BAKSA (BTAD), ASSAM, PIN- 781346.



              VERSUS

              DULUMONI DAS
              D/O- GHANASHYAM DAS, R/O- MADHYA PALANGHATI, WARD NO. 6, P.O.,
              P.S. AND DIST. BARPETA, PIN- 788116.



Advocate for the Petitioner   : MR. R MAZUMDAR

Advocate for the Respondent :




                                      BEFORE
                         HON'BLE MR. JUSTICE ROBIN PHUKAN


                                          ORDER

29.07.2022.

In this petition under Section 401 read with Section 397 of the Code of Criminal Procedure, 1973, petitioner Dayamay Das challenges the legality, propriety and correctness of the judgment and order dated 22.04.2022, passed by the learned Page No.# 2/2

Principal Judge, Family Court, Barpeta in F.C. (Crl.) No.361/2019, whereby the learned Court below directed the petitioner to pay monthly maintenance to the respondent @ Rs.7,000/- from the date of filing the petition i.e. 25.07.2019.

Heard Mr. H. Bezbarua, learned counsel for the petitioner.

Admit.

Issue notice returnable in 4 (four) weeks.

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

Call for the scan copy of the LCR from the concerned Court below.

Till the disposal of this petition, the petitioner shall continue to pay maintenance @50% of the awarded amount to the respondent.

List the matter after four weeks.

JUDGE

Comparing Assistant