SUKHADA SANKAR CHAKRABORTY Vs. SIKHA CHAKRABORTY

JUDGEMENT

(1.) This is an application for review of an order dated 7th April, 2005 passed by us by which we disposed of an application for enhancement of alimony filed by the wife by enhancing the amount of alimony pendente lite from Rs.7,750.00 to Rs.10,000.00 a month with effect from 1st April, 2005.

(2.) The husband filed a suit for divorce on the ground of cruelty. Such suit was dismissed. Being dissatisfied, the husband preferred the present first appeal before this Court and a Division Bench of this Court on March 29, 2000 disposed of an application for alimony pendente lite filed by the wife by directing the husband to pay a sum of Rs.7,750.00 a month.

(3.) It may not be out of place to mention here that during the pendency of the suit in the trial Court, the husband used to pay Rs.7,000.00 a month as alimony pendente lite.