TULIKA SAMANTA, NEE PANJA Vs. UTPAL KUMAR SAMANTA

JUDGEMENT

(1.) These two revisional applications have arisen out of the same Order No. 67 dated July 2, 2010 passed by the learned Additional District Judge, 4th Court, Alipore in Misc. Case No. 15 of 2010 thereby disposing of an application under Section 36 of the Special Marriage Act. The wife has filed the C.O. No. 2554 of 2010 and the husband has filed the other C.O. No. 3102 of 2010 against the same order. For convenience, I am discussing the C.O. No. 2554 of 2010.

(2.) The husband/opposite party herein instituted a suit being Matrimonial Suit No. 75 of 2005 for dissolution of marriage by decree of divorce. The wife is contesting the said suit. She filed an application under Section 36 of the Special Marriage Act claiming alimony for herself and her son. That application was registered as Misc. Case No. 15 of 2010 and by the impugned order, the application has been disposed of directing the husband to pay a monthly maintenance at the rate of Rs. 15,000/- per month for the Petitioner and her minor son and a litigation cost of Rs. 50,000/-. Being aggrieved by that order, this application has been preferred by the wife.

(3.) Now, the question is whether the impugned order should be sustained.