Shri Diganta Sen vs Smt. Susmita Sen
2023 Latest Caselaw 371 Tri

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                        HIGH COURT OF TRIPURA
                              AGARTALA
                   I.A. No.01/2023 in Crl.Rev.P. No.18/2023

Shri Diganta Sen
                                                         ......... Applicant(s).
                                 VERSUS
Smt. Susmita Sen
                                                        .........Respondent(s).

For Applicant(s) : Mr. Tanmay Debbarma, Advocate. For Respondent(s) : Ms. R. Purkayastha, Advocate.

HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH

Order 10/05/2023

Heard learned counsel for the parties on the prayer for

condonation of delay of 91 days in preferring the revision petition against

the impugned judgment dated 30.09.2022 passed by the learned Additional

Judge, Family Court, West Tripura, Agartala in case No. Criminal Misc.

260 of 2020 by which the learned Addl. Judge of the Family Court has

allowed maintenance @ Rs.3,000/- per month.

Mr. Tanmay Debbarma, learned counsel for the applicant-

petitioner, has sought to explain the delay by filing additional affidavit.

Applicant-petitioner has also pleaded medical grounds of his parents for the

delay in filing the revision petition. Learned counsel also submitted that the

applicant-petitioner being a daily wager is aggrieved as he is not in a

position to pay the maintenance amount awarded in favour of the

respondent-wife.

Learned counsel for the respondent-wife has opposed the

prayer.

However, on consideration of the rival submissions of the

parties and the grounds urged and further explanation by way of additional

affidavit, the delay is condoned.

Let the petition [Crl.Rev.P. No.18 of 2023] be listed on

19.05.2023.

Copy of the petition be supplied to learned counsel for the

respondent by 12.05.2023.

I.A. stands disposed of.

(APARESH KUMAR SINGH), CJ

Pulak