Smt. Dipika Dey (Kar) vs Sri Debajyoti Kar
2026 Latest Caselaw 128 Tri

Tripura High Court

Smt. Dipika Dey (Kar) vs Sri Debajyoti Kar on 30 January, 2026

2


                      HIGH COURT OF TRIPURA
                            AGARTALA
                    Crl. Rev. P. No. 44 of 2025
Smt. Dipika Dey (Kar)
                                                        ---- Petitioner(s)
                                   Versus
Sri Debajyoti Kar
                                                       ----Respondent(s)

For Petitioner(s) : Mr. Arjun Acharjee, Adv.

For Respondent(s) : Mr. Agniva Chakraborty, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT Order

30.01.2026

Learned counsel Mr. Arjun Acharjee, appears on behalf

of the petitioner and Mr. Agniva Chakraborty, learned counsel

appears on behalf of the respondent.

The petitioner has challenged the order dated

02.04.2024 passed by learned Judge, Family Court in Crl. Misc.

No.106/2022.

It appears from the order dated 02.04.2024 that by the

said order the OP-husband was asked to pay for Rs.4,500/- per

month to the petitioner from the month of March, 2024 and with

further direction to pay the amount to the bank account of the

petitioner wife. In the first part of the order it was also mentioned

that as per affidavit the petitioner shall have the right to file

petition for enhancement of maintenance allowance in future

against the OP.

It is the settled position of law that for enhancement of

maintenance allowance, it is always open for the petitioner to

approach by filing petition to the competent Court in accordance

with law.

It is not clear to this Court why the petitioner has filed

this petition before this Court seeking reliefs. At this stage,

learned counsel for the petitioner prays for allowing him to

withdraw the same and to file the petition before the competent

Court.

No liberty can be granted. However, it is the settled

position of law that in case of variation of monthly income the

petitioner can approach the competent Court. Accordingly, the

present petition filed by the petitioner stands disposed of, being

not pressed by the petitioner.

The case thus stands disposed of.

JUDGE

SATABDI DUTTA Digitally signed by SATABDI DUTTA Date: 2026.02.03 16:12:52 +05'30' Satabdi