ACHINTYA SEKHAR RARHI Vs. DEBUTTA RARHI

JUDGEMENT

(1.) This revisional application is directed against an order dated 29.5.2008 passed by 1st Additional District Judge, Alipore in Misc. Case No. 9/2005 by which an application tinder section 24 of the Hindu Marriage Act, 1955 is disposed of. This is a third round of litigation before this Court against an order disposing of an application for maintenance under section 24 of the Hindu Marriage Act, 1955.

(2.) Shorn of fact, the parties married according to Hindu rituals and customs on 24.1.1996 and have one male child. It is alleged by the petitioner herein that the opposite party of her own deserted him and started living along with said son at her parental house at 42/6/1, Bose Pukur Road, Calcutta- 39. It is further alleged that on 6.7.1999 the opposite party along with parents and other associates forcibly trespassed her into the matrimonial house and is living therein.

(3.) The petitioner thereafter filed a Matrimonial Suit being 27/1999 praying for decree of divorce on the ground of cruelty. In the said proceedings the opposite party filed an application under section 24 of the Hindu Marriage Act, 1955 claiming maintenance for herself only.