Calcutta High Court (Appellete Side)
Smt. Aparna Rani Ponda & Anr vs Sri Uttam Kumar Ponda on 27 August, 2019
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 27.8.201962
Ct-34 ar C.R.R 4306 of 2006 Smt. Aparna Rani Ponda & Anr.
Vs. Sri Uttam Kumar Ponda None appears for the petitioners. No accommodation is sought for.
The petitioners being the mother and the minor daughter challenged the judgment and order dated 11.7.2006 in Misc. Case No. 321 of 1991 wherein the learned A.C.J.M, Contai, was pleased to award Rs.400/- per month as maintenance to the wife/petitioner no. 1 and Rs.300/- per month to the minor daughter.
In view of the long pendency of the case before this Court and the change in the socioeconomic structure I do not think that the quantum of maintenance, which was allowed in the year 2006 in respect of a case of 1991, was proper and adequate.
In view of the prayer advanced by the petitioners for enhancement of maintenance made in this revisional application I think in the fitness of circumstances, it would be proper for reconsidering the same by the learned A.C.J.M, Contai, if such an application is taken out by the petitioners by invoking the appropriate provision of law. While considering such application the learned Magistrate would take into account the present cost of 2 living, as also the price index and the requirement of a human being for incurring day-to-day expenses.
With the aforesaid observation, CRR 4306 of 2006 is disposed of.
(Tirthankar Ghosh,J.)