SRI BADAL GHOSH Vs. SMT. SUPARNA GHOSH

JUDGEMENT

(1.) The civil revisional application being C.O. No. 3718 of 2001 is at the instance of a husband in a suit for divorce and is directed against order No. 10 dated June 27, 2001 and order No. 14 dated Sept. 28, 2001 both passed by the learned Additional District Judge, 5th Court, Barasat in Matrimonial Suit No. 77 of 2001.

(2.) By first order the learned Trial Judge disposed of an application under Sec. 36 of the Special Marriage Act filed by the wife by directing the husband to pay a sum of Rs. 2,000.00 as alimony pendente lite. By second order the learned Trial Judge modified the earlier order No. 10 and reduced the amount to Rs. 1500.00 a month on the basis of an application under Sec. 151 of the Code filed by the husband.

(3.) While entertaining such application this Court issued a suo motu rule under Art. 227 of the Constitution of India against the petitioner to show cause why the order No. 14 should not be set aside in its entirety.