SIKHA GORAI Vs. SUBODH CHANDRA GORAI

JUDGEMENT

(1.) The opposite party-husband instituted a matrimonial suit under section 13 of the Hindu Marriage Act, 1955 for dissolution of the marriage solemnized between the parties on June 11, 1997 as per Hindu rights and customs.

(2.) In the wedlock a male child has been born and the child is now aged about four years. The male child is in the custody of the mother.

(3.) The wife-petitioner in the said suit filed an application under section 24 of the said Act of 1995 claiming alimony pendente lite and expenses of the proceedings. The learned Additional District Judge, First Court at Asansol, District: Burdwan allowed the said application in part and directed the opposite party-husband to pay Rs. 1000/- (Rupees one thousand) only to the petitioner-wife towards alimony pendente lite for herself and the minor son with effect from the date of filing of the said application under section 24 of the Hindu Marriage Act, 1955. The learned judge assessed the arrears of maintenance at Rs. 9000/- (Rupees nine thousand) only and directed the opposite party-husband to pay the said sum by eighteen equal instalments at the rate of Rs. 500/- (Rupees five hundred) only per month along with the current alimony. The learned judge, also directed the opposite party-husband to pay Rs. 2000/- (Rupees two thousand) only towards expenses of the proceedings.