SRI SUBHENDU DUTTA Vs. SMT. RITA DUTTA

JUDGEMENT

(1.) This application under Art. 227 of the Constitution of India is directed against an order being Order No. 22 dated 19th Sept., 2003 passed by the learned Additional District Judge, 13th Court at Alipore in Mat Suit No. 12 of 2002.

(2.) By the said order, the Application of the wife/opposite party under Sec. 24 of the Hindu Marriage Act was allowed. The petitioner was directed to pay a sum of Rs. 10,500.00 per month towards the alimony pendente lite for his wife/opposite party as well as the costs of maintenance of two sons with effect from the date of filing of the said application. The petitioner was permitted to pay the arrear alimony by ten equal monthly instalments commencing from Oct., 2003. The current alimony was directed to be paid within 7th of each succeeding month. The petitioner was also directed to pay the litigation cost of Rs. 10,000.00 to the wife/opposite party by instalments.

(3.) Such an order is under challenge in this application under Art. 227 of the Constitution of India at the instance of the husband/petitioner.