Sri Mizanur Rahaman vs Smt. Afchana Begam & Ors
2026 Latest Caselaw 252 Tri

Tripura High Court

Sri Mizanur Rahaman vs Smt. Afchana Begam & Ors on 4 February, 2026

2


                    HIGH COURT OF TRIPURA
                          AGARTALA
                    Crl.Rev.P.No.11 of 2026
Sri Mizanur Rahaman
                                                     ---- Petitioner(s)
                               Versus
Smt. Afchana Begam & Ors.
                                                    ----Respondent(s)

For Petitioner(s) : Mr. Pranabashis Majumder, Adv. For Respondent(s) : Mr. Raju Datta, P.P.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

04.02.2026

Learned Counsel, Mr. P. Majumder is present on behalf

of the petitioner-husband.

This revision petition under Section 19(4) of the Family

Courts Act, 1984 read with Section 397 & 401 of Cr.P.C. is

preferred challenging the judgment and order dated 27.11.2025

passed by Learned Judge, Family Court, Sonamura District,

Sepahijala in connection with case No. Criminal Misc.33 of 2023.

By the said judgment and order, Learned Judge, Family Court,

Sepahijala has awarded a maintenance of Rs.7,000/- per month

w.e.f. 20.06.2023 to the respondent Nos.1, 2 & 3.

Learned P.P., Mr. R. Datta is present for the State-

respondent.

Heard Learned Counsel for the petitioner.

Considered.

At the time of hearing, Learned Counsel for the

petitioner submitted that the petitioner-husband is a very poor

person having no stable source of income. So, it would be difficult

on his part to pay the maintenance as awarded by Learned Judge,

Family Court, Sepahijala and as such he urged before the Court

for interference.

Considered.

Also heard Learned P.P.

Let this revision petition be admitted for hearing.

Call from the record from the Learned Trial Court.

Issue notice upon the respondent O.P. Nos.1, 2 & 3.

The petitioner may take steps for service of notice upon

the respondent O.P. Nos.1, 2 & 3 both by normal process and also

by registered A/D post or speed post within seven(7) days and file

proof of service.

List the matter on 23.02.2026.

                                                              JUDGE




MOUMITA                     Digitally signed by
                            MOUMITA DATTA

DATTA                       Date: 2026.02.05 10:22:01
                            +05'30'
Purnita