Sri Anil Debbarma vs Smt. Bani Debbarma
2025 Latest Caselaw 1398 Tri

Tripura High Court

Sri Anil Debbarma vs Smt. Bani Debbarma on 25 November, 2025

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                            HIGH COURT OF TRIPURA
                                  AGARTALA

                         Crl. Rev. Pet. No. 25 of 2025
Sri Anil Debbarma
                                                                .......Petitioner(s)
                                                     Vs.
Smt. Bani Debbarma
                                                                ......Respondent(s)

For Petitioner (s) : Mr. Debesh Chandra Roy, Advocate. For Respondent(s) : Mr. Abhijit Gon choudhury, Advocate.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order 25.11.2025

Learned Counsel Mr. Debesh Chandra Roy, appears on behalf

of the petitioner-OP and Mr. Abhijit Gon Choudhury, Learned Counsel

appears on behalf of the respondent-petitioner.

The petitioner has filed this petition under Section 19(4) of the

Family Court's Act, 1984 read with Section 397 and 401 of Cr.P.C

challenging the judgment and order dated 27.02.2025 delivered by Judge,

Family court, Agartala, West Tripura in connection with case No. Crl. Misc.

393 of 2022.

By the said judgment and order learned judge Family Court has

awarded maintenance for the minor son @ Rs.10,000/- per month w.e.f.

14.06.2022 and being aggrieved with the said finding the OP-Anil

Debbarma as petitioner has preferred this petition before this court.

Heard both the sides at length.

Let the petition be admitted for hearing, in the meantime, the

present petitioner shall deposit a sum of Rs.1,00,000/- to the registry of

High Court, on or before the next date.

Call for the records.

List the matter on 28.01.2026.

JUDGE SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2025.11.25 17:37:22 +05'30'

Satabdi