SARMI CHATTERJEE Vs. UDAYAM CHATTERJEE

JUDGEMENT

(1.) This revisional applicantion is directed against Order No. 41 dated October 10,2012 passed by the learned Additional District Judge, 13th Court, Alipore in cellaneous Case No. 19 of 2011 by which an application under Section 24 of the Hindu Marriage Act, is disposed of.

(2.) This revisional application is at the instance of the wife assailing the aforesaid order on two fold grounds. Firstly, that the quantum of maintenance granted by the Trial Court is not in commensurate with the income of the husband more particularly in relation to the status and the comforts which the parties used to avail during the conjugal period. Secondly, that the alimony pendente lite should have been directed to be paid from the date of an application and not from the date of the order.

(3.) Admittedly, a salary certificate was produced for the month of June, 2012 by the husband/opposite party before the Trial Court. The parties agreed for determination of the quantum of monthly alimony pendente lite on the basis of such disclosure.