RAJESH KSHETRY Vs. SOMPITA KSHETRY

JUDGEMENT

(1.) We have heard Mr. Arvind Kumar Tiwary, learned counsel appearing for the petitioner-husband and Ms. Anwesha Saha, learned counsel appearing for the respondent-wife and also perused the impugned judgment.

(2.) The marriage between the petitioner and the respondent was solemnized on 08.08.2011 under the Special Marriage Act. After four years the relationship between the parties strained. The petitioner-husband filed a petition for divorce. The respondent-wife filed an application seeking maintenance. There are other litigations between the parties.

(3.) The Trial Court ordered payment of maintenance of an amount of Rs.40,000/- per month which the High Court upheld. Being aggrieved, the petitioner-husband has preferred this special leave petition.