JAYEETA DAS GHOSH Vs. AMIT DAS

JUDGEMENT

(1.) This revisional application has been filed by the wife, challenging an order dated November 21, 2019 passed by the learned Additional District Judge, First Court at Barasat District, 24 Paraganas (North) in Matrimonial Suit No.213 of 2015.

(2.) By the order impugned, the learned court below allowed the application under Section 36 of the Special Marriage Act, dated August 17, 2017. The learned court below directed the opposite party/husband to pay Rs.10,000/- per month towards maintenance pendente lite to the petitioner from the date of the application and also directed the opposite party to pay Rs.15,000/- towards litigation cost.

(3.) The wife is aggrieved by the quantum of maintenance awarded by the learned court below.