MAYURAKSHI BASU Vs. SANDEEP BASU

JUDGEMENT

(1.) These two applications are directed against the Order No.27 dated March 19, 2012 passed by the learned Additional District Judge, 9 th Court, Alipore in Misc. Case No.8 of 2011 arising out of the Matrimonial Suit No.13 of 2011. Since, the common fact is involved in the matter, these two applications are disposed of by this common judgment.

(2.) For convenience, the C.O. No.1314 of 2012 is discussed first.

(3.) The wife has instituted this application praying for enhancement of the alimony granted pendente lite in the said suit.