(1.) The revisional application bearing No. C.O. 2699 of 2019 has been filed by the wife challenging an order dated July 2, 2019 passed in Misc.Case No. 160 of 2018 arising out of Matrimonial Suit No.393 of 2018.
(2.) The learned Additional District Judge, Third Court at Barasat, North 24 Parganas, passed an order dated July 2, 2019 awarding Rs.7,000/- per month as maintenance for the minor girl child with effect from the date of application under section. 36. of the Special Marriage Act, but refused to pass any order of maintenance pendente lite in respect of the petitioner/wife.
(3.) Aggrieved, the petitioner has preferred this revisional application on the ground that the learned Court below by placing reliance on documents which were filed after the hearing of the application under section. 36. of the Special Marriage Act by way of firisti, passed the order impugned without granting any opportunity to the petitioner/wife to deal with the said documents or counter the documents filed by the husband.