Calcutta High Court (Appellete Side)
Shrimati Susmita Dey (Das) vs Kaushik Das on 17 September, 2021
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
17.09.2021
Item No.10
Ct. No.7
CHC
C.O.1624 of 2021
(Via Video Conference)
Shrimati Susmita Dey (Das)
Vs.
Kaushik Das
Mr. Rabindranath Mahato,
Mr. Aritra Shankar Ray
...for the petitioner
Mr. Jagabandhu Roy,
Ms. Manasi Roy,
Ms. Madhuri Das
...for the respondent/opposite party
The order under challenge is the alimony pendente lite, passed in Judicial Misc. Case No.91 of 2020 under Section 24 of the Hindu Marriage Act granting alimony pendente lite to wife at the rate of Rs.8,000/- per month.
Mr. Mahato, representing the petitioner/wife under the behest of the revisional application proposes for enhancement of the alimony pendente lite granted in this case for the wife.
It is also submitted by Mr. Mahato, that there is another revisional application appearing in serial no.43 being C.O.1360 of 2021 is also pending between the self same parties, which relates to the 2 prayer for reduction of the quantum of alimony pendente lite, filed by the opposite party/husband. A copy of this revisional application be served upon the learned advocate for the opposite party in court below.
Mr. Mahato undertakes to serve copy of this application upon the learned advocate for the opposite party.
Both the revisional applications be listed under the heading "Motion" on next Monday (20.09.2021) (Subhasis Dasgupta, J.)