MANISHA KEDIA Vs. MANOJ KUMAR KEDIA

JUDGEMENT

(1.) This application under Article 227 of the Constitution of India is at the instance of the wife and is directed against the order no. 150 dated April 10, 2023 passed by the learned Additional District Judge 8th Court at Alipore in Matrimonial Suit No. 45 of 2007.

(2.) By the order impugned, the application for enhancement of alimony pendente lite at the instance of the wife/ petitioner stood rejected.

(3.) Facts giving rise to this civil revisional application, in a nutshell, are as follows:- The parties got married on 28/1/1995. Out of the said wedlock two female children were born on 29/11/1995 and 10/10/1999. The husband/opposite party herein filed a Matrimonial Suit being no. 966 of 2005 which was subsequently renumbered as Matrimonial Suit No. 45 of 2007. An application under Sec. 24 of the Hindu Marriage Act, 1955 (for short 'H.M. Act') was allowed granting maintenance to the extent of Rs.8000.00 per month to the wife and Rs.6000.00 per month for the two daughters. The husband challenged the said order by filing a civil revision application being C.O.1791 of 2009 which was disposed of on 30/11/2012 directing the husband to pay an amount of Rs.4000.00per month for wife and Rs.3000.00 per month for each of the two daughters.