KANKANIKA MALLICK Vs. PARTHA PRATIM MALLICK

JUDGEMENT

(1.) THESE two applications are taken up for hearing analogously since the two applications have arisen out of the same matrimonial suit being Matrimonial Suit No.11 of 2007 pending before the learned Additional District Judge, Twelfth Court, Alipore.

(2.) THE wife is the petitioner of the application being C.O. No.2886 of 2010 and she has come up against the order no.53 dated June 14, 2010 and the order no.52 dated July 7, 2010 passed by the learned Additional District Judge, Twelfth Court, Alipore in the said matrimonial suit. THE other application being C.O. No.3166 of 2010 has arisen out of the order dated 53 dated September 14, 2010 passed by the same learned Additional District Judge in the said matrimonial suit.

(3.) THE grievance of the petitioner is that he was granted alimony by an order dated May 20, 2006 to the extent of Rs.1,500/- per month for herself and Rs.1,000/- per month for her minor son. In the meantime, the income of the husband/opposite party herein who is a police officer, has been increased to a considerable extent and for that reason she prayed for enhancement of the alimony. By the impugned order, the learned Trial Judge has enhanced the amount by Rs.500/- for each of the two, that is, Rs.2,000/- per month for the wife/petitioner and Rs.1,500/- per month for the son with effect from the date of filing of the application for enhancement of the alimony. Being not satisfied with such amount, the wife has filed this revisional application for enhancement. Now, the question is whether the learned Trial Judge was justified in enhancing the said amount.