MAMATA SEAL Vs. MRITYUNJOY SEAL

JUDGEMENT

(1.) The instant revisional application under Article 227 of the Constitution of India is at the instance of the wife/respondent of the Matrimonial Suit No. 60 of 2004 pending before the learned Additional Principal Judge Family Court, Calcutta and is directed against the Order No. 129 dated September 13, 2018 passed in the said suit.

(2.) The learned Trial Judge by the order impugned has dismissed an application filed by the petitioner praying enhancement of the amount of alimony pendente lite. The initial order of alimony pendente lite was at the rate of Rs.1000.00 per month but in revision being C.O. 171 of 2011 the said amount was enhanced to Rs.4000.00 per month with the observation that the said amount would be payable till the disposal of the suit.

(3.) The learned Trial Judge, in view of the said observation, has dismissed the said application of the petitioner for enhancement of the said amount of alimony pendente lite.