DEEPAK GUPTA Vs. BINITA GUPTA

JUDGEMENT

(1.) By the impugned order the husband was directed to pay a sum of Rs. 2,500/- per month towards the alimony pendente lite of the wife. The propriety of the said order is under challenge in this revisional application under Article 227 of the Constitution at the instance of the husband/Petitioner.

(2.) Heard Mr. Sinha, learned Advocate for the husband/Petitioner and Mr. Ghosh, learned advocate appearing for the opposite party/wife and considered the materials on record including the order impugned.

(3.) Let me now consider the merit of this revisional application in the facts of the instant case. Admittedly, the opposite party is the legally married wife of the Petitioner/husband. Though the husband claimed that wife was sufficient income to maintain herself but he has failed to prove such contention in course of trial of the said proceeding.