RATNA DEBNATH Vs. NARAYAN DEBNATH

JUDGEMENT

(1.) Heard Mr. HK Bhowmik, learned counsel appearing for the appellant and Mr. DC Roy, learned counsel appearing for the respondent.

(2.) This is an appeal under Section 19(1) of the Family Courts Act, 1984 from the judgment dated 28.09.2015 passed by the Judge, Family Court in case No. T.S. (Divorce) 103 of 2010.

(3.) At the outset, Mr. Bhowmik, learned counsel appearing for the appellant has apprised this court that the respondent has contracted the second marriage after the decree of divorce as passed by the Family Court. Having taken note of the subsequent events, Mr. Bhowmik, learned counsel has submitted that even if the appeal is allowed and the decree is set aside, the parties cannot restore their conjugal life. On instruction, Mr. Bhowmik, learned counsel has further submitted that the Judge, Family Court by the impugned judgment has denied maintenance to the appellant. However, the maintenance has been provided for their son at Rs. 1,500/- per month w.e.f. 01.10.2015 and such maintenance has to be paid through the appellant within 10th day of every English calendar month by remitting the same. The respondent has been given liberty to remit the said amount in the account of the appellant.