Tripura High Court
Nahida Begam And Anr vs The State Of Tripura And Anr on 26 September, 2024
Author: T. Amarnath Goud
Bench: T. Amarnath Goud
Page 1 of 3
HIGH COURT OF TRIPURA
AGARTALA
CRL.REV.P NO.42 OF 2024
Nahida Begam and anr.
......Petitioner(s)
Versus
The State of Tripura and anr.
.....Respondent(s)
For the Petitioner(s) : Mr. P.C. Rathor, Advocate.
Mr. D.C. Saha, Advocate.
Mr. S.H. Ikbal, Advocate.
For the Respondent(s) : Mr. B. Debnath, Advocate.
Date of hearing and delivery of Judgment & Order : 26.09.2024 Whether fit for reporting : NO.
HON'BLE MR. JUSTICE T. AMARNATH GOUD J U D G M E N T & O R D E R(ORAL) This present criminal revision petition has been filed for enhancement of the monthly maintenance awarded to the petitioners herein @ Rs.7,000/- per month (Rs.4,000/- for the wife petitioner and Rs.3,000/- for the minor child) vide Judgment/Order dated 07.02.2024 passed in Crl.Misc.27 of 2021 by learned Family Court, Agartala, West Tripura.
2. Heard Mr. P. Rathor, learned counsel appearing for the petitioners as well as Mr.B. Debnath, learned counsel appearing for the respondent-husband. Page 2 of 3
3. Mr. P. Rathor, learned counsel appearing for the petitioners submits that the monthly maintenance of Rs.7,000/- awarded by the Court below in favour of his clients is on the lower side and the same is not sufficient to maintain their daily expenses. Learned counsel also added that other than the maintenance amount his clients have no other source of income.
4. On the other hand, Mr. B. Debnath, learned counsel appearing for the husband-respondent submits that his client is working as a Government employee in the post of MPW(Male) under SDMO, Teliamura, Khowai District Tripura and his monthly salary is Rs.31,623/-. Learned Counsel further submits that his client has to pay rent and also has to maintain his parents. As such, learned counsel appearing for the respondent-husband urged this Court to not increase the maintenance amount and to confirm the award as given by the Court below.
5. Heard and perused the evidence on record.
6. This Court is of the opinion that the monthly maintenance of Rs.7,000/- awarded to the petitioners by the Court below is on the lower side considering the rising cost of living, inflation, and the financial needs of the child, particularly regarding education and health care. As such, considering the monthly income of the respondent-husband as placed on record, this Court is increasing the monthly maintenance to be awarded Page 3 of 3 to the petitioners herein from Rs.7,000/- per month to Rs.10,000/- per month i.e. Rs.5,000/- for each of the petitioners.
7. With the above observation and direction, this present petition is allowed. The impugned Judgment dated 07.02.2024 is modified to the extent indicated above. Other than the above direction, other aspects of the impugned Judgment shall remain unaltered.
8. As a sequel, stay if any stands vacated. Pending application(s), if any also stands closed.
JUDGE Suhanjit RAJKUMAR Digitally RAJKUMAR signed by SUHANJIT SUHANJIT SINGHA Date: 2024.09.30 SINGHA 11:51:52 +05'30'