ARNAB CHAKRABORTY Vs. NABAMITA NATH CHAKRABORTY

JUDGEMENT

(1.) Both the revisional applications are taken up together in view of similarities between the parties and the issues involved.

(2.) Both the parties are aggrieved by an order dated October 9, 2023 passed in Miscellaneous Case No.30 of 2020, by the learned Additional District Judge, Fast Track, 1st Court at Howrah.

(3.) By the order impugned, the learned court directed the husband/petitioner in C.O. No.4184 of 2023 to pay maintenance pendente lite to the tune of Rs.30,000.00 per month from the date of the application, within 10th of each succeeding English calendar month, until disposal of the suit. The amount of maintenance pendente lite was awarded on and from the date of the application.