AJOY KUMAR SAHOO Vs. SWAGATA SAHOO

JUDGEMENT

(1.) The revisional application arises out of an order dated July 18, 2023, passed by the learned Additional District Judge, 1st Court at Contai, Purba Medinipur, in J. Misc. Case No.62 of 2022. The J. Misc. Case arose out of Matrimonial Suit No.649 of 2022.

(2.) By the order impugned, the learned court disposed of the application under Sec. 24 of the Hindu Marriage Act, 1955 and directed the petitioner/husband to pay Rs.1.00 lakh per month as maintenance pendente lite from the date of filing of the application till the date of disposal of the matrimonial proceedings. The amount was directed to be transmitted directly to the bank account of the opposite party/wife. The opposite party/wife was directed to open such account and intimate the details to the petitioner/husband through her learned Advocate within a period of 10 days from the date of the order. The amount was directed to be paid within 10th of each month for which the same fell due, with effect from the month of August, 2023. The arrear maintenance from the date of filing of the application till July 2023, was directed to be deposited in the bank account of the opposite party/wife in 12 equal monthly instalments along with the current maintenance on and from August 2023. The school fees of the child on and from the next academic session was further directed to be paid. The amount of litigation cost to the tune of Rs.50,000.00 was also directed to be deposited in the bank account of the opposite party/wife in five equal monthly instalments along with current maintenance.

(3.) Mr. Bikash Ranjan Bhattacharya, learned Senior Advocate for the petitioner/husband had assailed the order on the following grounds :-