BISOKE KUMAR DUTTA CHOWDHURY Vs. AMITA DUTTA CHOWDHURY

JUDGEMENT

(1.) This is a revisional application by the petitioner, husband. It is directed against two orders, dated November 16, 1972 and March 26, 1973 passed in Matrimonial Suit No.1 of 1963 of the 1st Court of Additional District Judge, Howrah.

(2.) The petitioner filed the suit for a decree of divorce or in the alternative, for judicial separation. The respondent wife, on an application under section 24 of the Hindu Marriage Act, obtained an order for maintenance pendente lite at the rate of Rs.50/- per month besides certain amount towards cost of litigation which sum was varied from time to time.

(3.) Petitioner's case is that though the petitioner's evidence has been concluded long ago, the respondent by resorting to various dilatory methods has been delaying the hearing and conclusion of the proceeding. She filed an application in September, 1972 claiming Rs.2,450/- including a sum of Rs.400/- towards costs. In this application she claimed arrear maintenance for the period of April,1969 to August, 1972 besides a sum of Rs.50/- towards costs although an amount of Rs.450/- had already been paid for the period from April, 1969 to November, 1969.