KRISHNA SARKAR Vs. ASHOK KUMAR SARKAR

JUDGEMENT

(1.) This application is at the instance of the wife/respondent and is directed against the Order No. 19 dated July 31, 2013 passed by the learned Additional District Judge, 2nd Court, Barrackpore in Matrimonial Suit No. 95 of 2012 thereby rejecting an application under Section 24 of the Hindu Marriage Act.

(2.) The question is whether the impugned order should be sustained.

(3.) The husband/opposite party herein instituted the aforesaid matrimonial suit for divorce in the year 2012 and previously, he also instituted a suit being Matrimonial Suit No. 535 of 2003 for restitution of conjugal rights. In that earlier suit, the husband was directed to pay alimony pendente lite at the rate of Rs. 2,000/- per month for the wife, Rs. 3,000/- per month for the eldest daughter and Rs. 2,500/- per month for the youngest daughter beside the litigation costs of Rs. 5,000/-. Ultimately, the husband was reluctant to proceed with the said suit and as such, the said suit was dismissed.