Sri Sandip Sinha vs Smt. Satabdi Sinha & Anr
2024 Latest Caselaw 967 Tri

Tripura High Court

Sri Sandip Sinha vs Smt. Satabdi Sinha & Anr on 21 June, 2024

Author: T. Amarnath Goud

Bench: T. Amarnath Goud

                                              Page 1 of 2




                                  HIGH COURT OF TRIPURA
                                         AGARTALA
                                    Crl.Rev.P 34 of 2024

     Sri Sandip Sinha.
                                                                      ......Petitioner(s)
                                              Versus
     Smt. Satabdi Sinha & Anr.
                                                                  .......Respondent(s)

For the Petitioner(s) : Mr. R. Sinha, Advocate.

     For the Respondent(s)             : None.
     Date of hearing and delivery of
     Judgment & Order           : 21.06.2024
     Whether fit for reporting         : NO.

                  HON'BLE MR. JUSTICE T. AMARNATH GOUD
                    J U D G M E N T & O R D E R(ORAL)

This present Criminal Revision Petition has been filed by the

husband petitioner under Section 397 read with section 401 of the Code of

Criminal Procedure against the order dated 21.03.2024 passed by Learned

Judge, Family Court, Kailashahar, Unakoti Tripura in connection with Case No.

Crl. Misc (125) 49 of 2023 wherein the Learned Family Judge has awarded

maintenance @Rs.17,000/-(seventeen thousand) per month and in addition to

that amount further amount of Rs.3000/-(three thousand) is imposed for paying

up the arrear maintenance. In total the sum comes to Rs.20,000/- (twenty

thousand).

2. The petitioner has prayed for the following reliefs:-

                 i.    Admit the petition.
                ii.    Call for the LC records in connection with vide No. Crl. Misc.(125) 49 of

2023 from the Court of the Ld. Judge, Family Court, Kailashahar, Unakoti Tripura.

iii. Issue notice upon the respondent.

iv. After hearing both sides your Lordship may be kind enough to set-aside the impugned order dated 21.03.2024 passed by the Ld. Judge, Family Court, Kailashahar, Unakoti Tripura in connection with case Crl. Misc (125) 49 of 2023 and pass further necessary order/orders as you Lordship may deem fit and proper.

3. Being aggrieved and dissatisfied with the order dated 21.03.2024

passed by the Learned Judge, Family Court, Kailashahar, Unakoti Tripura in

connection with Case No.Crl. Misc (125) 49 of 2023 the present petition has

been preferred by the petitioner.

4. Heard Mr. R. Sinha, learned counsel appearing for the petitioner.

None appears on behalf of the respondents.

5. Mr. Sinha, learned counsel submits before this Court that his client

is a member of Indian Air Force and is legally married husband/father of the

respondent no. 1 and 2. Mr. Sinha, also submits that his client tried his level

best to enjoy a happy conjugal life but failed to do so. According to him his

client has to look after his old mother beside this he has two mess due to his

outside posting and apart from this he has to bear expenses of several policies

under several schemes.

6. In view of the overall analysis made by the Learned Family Court

below and after going through the material evidence in its entirety, this Court is

of the view that the assessment of maintenance as awarded by the learned

Family Court is just and proper and needs no interference thus, the findings as

arrived by the learned Family Court stands affirmed. Consequently, the present

petition stands dismissed. As a sequel, miscellaneous application(s) pending if

any, shall stand closed.

JUDGE

Paritosh

SABYASAC Digitally signed by SABYASACHI GHOSH

HI GHOSH Date: 2024.06.29 13:37:10 +05'30'