RAMTARAN CHAKRABORTY Vs. SONALI CHAKRABORTY

JUDGEMENT

(1.) This revisional application under Article 227 of the Constitution of India arises out of order dated 16th November, 2013 passed by learned Additional District Judge, 4th Court, Alipore in Matrimonial Execution No. 29 of 2011 arising out of Mat. Suit No. 11 of 2009, by which learned Judge of the Court below gave direction for attachment of salary of the petitioner at the rate of Rs. 10,000/- per month for realisation of Rs. 60,000/- as arrears of maintenance for payment to the opposite party.

(2.) It appears from the record that the petitioner filed Mat. Suit No. 11 of 2009 against the opposite party praying for divorce before the Court of learned Additional District Judge, 4th Court, Alipore. The opposite party-wife filed an application in the said Mat. Suit for alimony pendente lite. By passing order of 1st July, 2010 in Mat. Suit No. 11 of 2009, the Court granted alimony pendente lite in favour of the opposite party-wife at the rate of Rs. 5,000/- per month and the litigation cost of Rs. 5,000/- at a time. The said order dated 1st July, 2010 passed by learned Additional District Judge, 4th Court, Alipore in Mat. Suit No. 11 of 2009 was affirmed by this Court on 10th September, 2010 in C.O. No. 2832 of 2010. The petitioner made unsuccessful attempt for modification of the said order by filing another civil revision before this Court which was disposed of on 11th April, 2013 in C.O. No. 4004 of 2012. Thereafter, the opposite party filed Matrimonial Execution No. 29 of 2011 before the said Court for realisation of Rs. 60,000/- as arrears of maintenance from the petitioner. Learned Additional District Judge passed the order on 16th November, 2013 directing the salary disbursing authority of the petitioner to deduct Rs. 10,000/- per month from the salary of the petitioner till realisation of Rs. 60,000/-. The said order is under challenge before this Court in this revision.

(3.) By submitting copy of two pay certificates of the petitioner for the month of June, 2011 and October, 2011, Mr. Balaram Neogi, learned counsel for the petitioner submits that the gross salary of the petitioner is not more than Rs. 19,500/- and deduction of Rs. 10,000/- per month from the salary of the petitioner by way of attachment of the salary for the purpose of realisation of arrears amount of maintenance of the opposite party will be in violation of the provisions of Section 60 (i) (ia) of the Code of Civil Procedure and as such, the order passed by learned Additional District Judge needs to be modified.