GOUTAM CHAKRABORTY Vs. ANANYA CHAKRABORTY

JUDGEMENT

(1.) This is an application praying for an expeditious disposal of an application under Section 127 of the Code filed by the petitioner/husband.

(2.) Supplementary affidavit filed on behalf of the petitioner is taken on record.

(3.) Learned Counsel appearing on behalf of the petitioner submits as follows. The petitioner retired from his service with the South Eastern Railways in January, 2019. Presently, he is getting a pension of about Rs.27,000/- per month. However, the learned Trial Court granted Rs.23,000/- as monthly maintenance allowance to the wife/opposite party. Accordingly, the petitioner filed an application under Section 127 of the Code in May, 2019. Till date, the application has not been decided by the learned Trial Court. Considering the financial situation of the present petitioner, an order is required to be passed directing the learned Trial Court to conclude the proceeding under Section 127 of the Code as expeditiously as possible.