Gauhati High Court
Rupak Kumar Deka vs Jaymati Deka on 27 May, 2019
Author: Suman Shyam
Bench: Suman Shyam
Page No.# 1/2
GAHC010114452019
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.Rev.P. 213/2019
1:RUPAK KUMAR DEKA
S/O. LT. NARENDRA NATH DEKA, R/O. KHARGHULI, UDYGIRI PAHAR, P.O.
KHARGHULI, P.S. LATASIL, DIST. KAMRUP (M), ASSAM-781004.
VERSUS
1:JAYMATI DEKA
W/O. LT. NARENDRA NATH DEKA, R/O. KHARGHULI, UDAYGIRI PAHAR,
P.O. KHARGHULI, P.S. LATASIL, DIST. KAMRUP (M), ASSAM-781004.
Advocate for the Petitioner : MR. P K DEKA
Advocate for the Respondent :
BEFORE
HONOURABLE MR. JUSTICE SUMAN SHYAM
ORDER
27.05.2019 Heard Mr. P. K. Deka, learned counsel for the petitioner. This revision petition is directed against the order dated 26.03.2019 passed by the Principal Judge, Family Court - II, Kamrup(M) at Guwahati in Misc. Case No.469/2017 arising out of F.C.(Crl.) Case No.150/2009 whereby the learned court below has enhanced the maintenance allowance to be paid to the mother of the petitioner from Rs.1000/- to Rs.3500/- per month.
Page No.# 2/2 It appears from the record that the order dated 26.03.2019 has been passed after hearing the petitioner's counsel. It further appears that the petitioner is drawing a net salary of Rs.27,880/- per month. Although the petitioner's counsel has submitted that the mother of the petitioner has an independent source of income from family pension, yet, there is nothing on record to indicate a to what amount, if any, is being received by the respondent on account of family pension.
After going through the impugned order as well as the materials available on record, I do not find any justifiable ground to interfere with the impugned order.
Consequently, the revision petition stands dismissed.
JUDGE Comparing Assistant