SMRITI SIL (NEE LAHA) Vs. SHYAMALI SIL

JUDGEMENT

(1.) These two revisional applications are at the instance of a wife in a suit for divorce. By the first application the wife has challenged the order No. 12, dated March 13, 2000 passed by the learned District Judge, Hooghly in Matrimonial Suit No. 279 of 1999 thereby rejecting the prayer for grant of cost of litigation. By the second application the wife has challenged the order No. 19, dated March 13, 2001 by which an application for review of the earlier order being order No. 12, dated March 13, 2000 has been dismissed. There is no dispute that the wife has a business of her own, and, as such, she did not claim any amount as alimony pendente lite. However, she came up with an application demanding cost of litigation on the only ground that litigation initiated by the husband is false and a harassing one.

(2.) The aforesaid application was opposed by the husband and ultimately the learned trial Judge rejected such application. Instead of moving the higher forum, the wife filed another application for review of the said order and by the second order such application was also rejected.

(3.) Being dissatisfied these two revisional applications have been filed by the wife, the first one being accompanied by an application for condonation of delay under Sec. 5 of the Limitation Act