LAWS(CAL)-2010-6-128

SOURENDRA NATH MUKHERJEE Vs. SUPARNA CHAKRABORTY

Decided On June 29, 2010
SOURENDRA NATH MUKHERJEE Appellant
V/S
Suparna Chakraborty Respondents

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is directed against an order being No. 116 dated 10th February, 2010 passed by the Learned Judge, Fast Track Court, Seventh Court at Alipore, in Matrimonial Suit No. 36 of 2006 by which all further proceeding of the said Matrimonial Suit was stayed till realization of the arrear amount of the maintenance of the child accumulated due to non-payment of the cost of maintenance of the child as per the order of the Trial Court, which was affirmed in revision by this High Court. The plaintiff (husband) is aggrieved by the said order. Hence he has come before this Court with this application.

(2.) Heard Mr. Ray Chowdhury, learned Senior Counsel, appearing for the petitioner and Mr. Chatterjee, learned Senior Counsel, appearing for the opposite party. Considered the materials on record including the order impugned.

(3.) Let me now consider as to how far the learned Trial Judge was justified in passing the impugned order in the facts of the instant case.