Citation : 2025 Latest Caselaw 944 Tri
Judgement Date : 16 April, 2025
Page 1 of 1
HIGH COURT OF TRIPURA
AGARTALA
Crl.Rev.P. No.23 of 2025
Smt. Tuhina Majumder (Debbarma)
.........Petitioner(s);
Versus
Sri Amit Debbarma
.........Respondent(s).
For Petitioner(s) : Mr. Saugat Datta, Advocate.
For Respondent(s) : None.
HON'BLE THE CHIEF JUSTICE MR. APARESH KUMAR SINGH
Order 16/04/2025
Learned counsel for the petitioner-wife submits that by the
impugned judgment dated 20.02.2025, the learned Family Court, West Tripura,
Agartala fixed the maintenance at the rate of Rs.13,000/- per month payable to
the petitioner from 01.03.2025.
According to the petitioner, the opposite party is a gazetted officer
working in the capacity of Senior Higher Grade Assistant in the office of the
Life Insurance Corporation of India (LICI) at Udaipur Branch, Gomati District
and earning an amount of Rs.1,28,190/- per month as his gross salary.
Therefore, petitioner should be allowed maintenance at least at the rate of
Rs.25,000/- per month. Instead the learned Family Court, West Tripura,
Agaratala has granted maintenance of Rs.13,000/- per month only, and that too
with effect from 01.03.2025 instead from the date of application i.e.
12.07.2022. Petitioner-wife, being aggrieved, has therefore preferred the instant
revision petition.
Issue notice on the respondent under ordinary process and speed
post for which requisites be filed within one week.
Notice is made returnable within five weeks.
(APARESH KUMAR SINGH), CJ Pijush/ MUNNA SAHA Digitally signed by MUNNA SAHA Date: 2025.04.17 15:19:42 +05'30'
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