Shri Amit Kumar Roy vs Smt. Lipika Banik Roy & Others
2023 Latest Caselaw 577 Tri

                                   Page 1 of 2




                        HIGH COURT OF TRIPURA
                              AGARTALA
                  I.A. No.01/2023 in Crl.Rev.P. No.24/2023
                           Crl.Rev.P. No.24/2023

Shri Amit Kumar Roy
                                                  ......... Applicant/Petitioner(s).
                                  VERSUS
Smt. Lipika Banik Roy & others
                                                            .........Respondent(s).

For Applicant/Petitioner(s) : Mr. Raju Datta, Advocate, Mr. Kundan Pandey, Advocate.

For Respondent(s) : Mr. Sumit Debnath, Addl. P.P., Mr. D.P. Ghosh, Advocate, Ms. Ranjita Dey, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 02/08/2023

I.A. No.01/2023 in Crl.Rev.P. No.24/2023:

Heard learned counsel for the parties on the prayer for

condonation of delay of 200 days in preferring the instant revision petition

which is directed against the judgment dated 11.07.2022 passed in case No.

Crl.Misc. 462 of 2019 by the learned Additional Judge, Family Court, West

Tripura, Agartala granting maintenance @ Rs.3,000/- to the wife and

Rs.5,500/- to the minor daughter who is 16 years old.

Mr. Kundan Pandey, learned counsel for the petitioner/applicant,

submits that the delay was not intentional. Petitioner would suffer irreparably if

the delay is not condoned. Petitioner's father was seriously ill and, therefore,

time was consumed in obtaining the relevant copy of the judgment and order

dated 11.07.2022 and thereafter in the preparation and filing of the instant

revision petition. It is submitted that there are good grounds to succeed.

Therefore, delay may be condoned.

Ms. Ranjita Dey, learned counsel for the respondents, has opposed

the prayer. She submits that delay, if any, may be condoned with costs.

On consideration of the rival submissions of the parties and the

explanation urged since the dispute relates to a maintenance between the

husband and wife and a minor daughter, in the interest of justice, delay is

condoned, however, with costs of Rs.1,000/- (rupees one thousand) to be paid

to the respondent-wife within a week.

I.A. No.01 of 2023 stands disposed of.

Crl.Rev.P. No.24/2023:

Admit.

Call for the lower Court records in connection with case No.

Crl.Misc. 462 of 2019 from the Court of learned Additional Judge, Family

Court, West Tripura, Agartala.

Place the matter [Crl.Rev.P. No.24/2023] after receipt of the

LCRs.

(APARESH KUMAR SINGH), CJ

PULAK BANIK Date: 2023.08.03 18:26:52 +05'30'