Mr. Somik Deb vs None
2021 Latest Caselaw 893 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                        Crl. Rev. P. No.46 of 2019
For Petitioner(s)   :     Mr. Somik Deb, Sr. Advocate.
                          Ms. Riya Chakraborty, Advocate.
For Respondent(s):        None.

      THE HON'BLE MR. JUSTICE S. G. CHATTOPADHYAY

                               ORDER

10/09/2021

Heard Mr. Somik Deb, learned Sr. Advocate appearing along

with Ms. Riya Chakraborty, learned counsel for the petitioner-

husband.

Mr. Deb, learned Sr. Advocate submits that in the divorce

proceedings the Judge, Family Court, Kailashahar has granted

decree of divorce in favour of the petitioner-husband and the

parties have also settled the alimony of the respondent-wife at Rs.

10,00,000/- which has been reflected in the judgment and decree

passed by the Family Court, Kailashahar.

This petition was filed by the husband-petitioner challenging

the judgment and order passed by the Judge, Family Court,

Kailashahar in Criminal Misc.(125) 05/2018, wherein the learned

Judge, Family Court by his order dated 10.04.2019 granted

monthly maintenance allowance of a sum of Rs.20,000/- to the

respondent-wife(petitioner in the maintenance proceedings). It is

contended by Mr. Deb, learned Sr. Advocate that since the parties

have amicably arrived at a one time settlement with regard to

alimony, the respondent-wife will have no claim to monthly

maintenance allowance and the present petition may accordingly

be disposed of.

None appears for the respondent-wife today. Presence of

both of the parties is necessary for disposal of the matter.

List the matter on 24.09.2021.

JUDGE

Dipankar