MANOJ KUMAR KEDIA Vs. MANISHA KEDIA

JUDGEMENT

(1.) The petitioner before this Court is the husband who filed Mat Suit No. 45 of 2007 for dissolution of his marriage with the opposite party/respondent in the 8th Court of Additional District Judge at Alipore. In the said suit the opposite party/wife filed an application under Section 24 of the Hindu Marriage Act praying for alimony for maintenance of herself and two daughters born from the marriage.

(2.) By an order dated 30th April, 2009 the Ld. Trial Court allowed the said application and directed the petitioner to pay Rs. 8,000/- per month towards maintenance of the wife and the two daughters and Rs. 6,000/- per month for the education of the daughters from the date of the filing of the petition i.e. 2nd August, 2005. Thus, in all, the petitioner was directed to pay Rs. 14,000/- per month to the opposite party/wife as current alimony and also to pay the arrear alimony at the rate of Rs. 5,000/- per month along with the current alimony. The petitioner was also directed to pay Rs. 10,000/- to the wife towards litigation cost.

(3.) The petitioner/husband challenged the said order by filing a revisional application before this Court being CO 1791 of 2009. The said application was disposed of by an order dated 30th November, 2012, the operative portion whereof is set out hereunder:-