ANJAN BHATTACHARYA Vs. LATIKA ARPITA BHATTACHARYA

JUDGEMENT

(1.) Heard on I.A. No 01 i.e. application for condonation of delay for filing review petition.

(2.) The averments in the application would show that there is delay of 233 days excluding the lock down period. The delay during the lock down period was condoned by order of Hon'ble Supreme Court.

(3.) Learned counsel for the petitioner would submit that this court by its order dtd. 30/7/2019, at para 22 has directed for payment of permanent alimony to the tune of Rs.10.00 Lakhs by the husband to the wife in four installments. He would further submit that the amount so granted is not based on any evidence on record and without any rhyme and reason the amount of permanent alimony has been ordered. He further submits that in SLP No. 9503/2018 and Criminal Appeal No. 730/ 2020 (Rajnesh Vs. Neha), hon'ble Supreme Court has held that in order to fix the permanent alimony the maintenance award should be reasonable and realistic and the income of the parties should be considered. Therefore, he prays that the part of order of permanent alimony requires review, as there is apparent wrong on the face of it.