SMT. DEBOPRIYA CHATTARAJ @ DEBOPRIYA CHATTERJEE (NEE BANERJEE) Vs. AMIT KUMAR CHATTARAJ @ AMIT KUMAR CHATTERJEE.

JUDGEMENT

(1.) This revisional application is directed against order no. 30 dated 23rd Feb., 2016 passed by the learned Additional District Judge, 8th Court, Alipore in Miscellaneous Case No. 17 of 2015, by which an application under Sec. 36 of the Special Marriage Act is disposed of.

(2.) Admittedly, the husband filed a suit for divorce under the Special Marriage Act, inter alia, on the ground of desertion and cruelty. After entering appearance, the wife filed an application claiming alimony pendente lite along with the litigation cost.

(3.) It is alleged in the said petition that the husband is a highly educated person and is employed in T.C.S. as a high ranking officer and get monthly salary of Rs. 1,50,000.00. Indubitably, a daughter is born of the said wedlock and is residing with the mother. The minor daughter is a school going student and is currently studying in Class-I. The husband not only denied the monthly income as disclosed in the petition filed by the wife but also volunteers to say that his income is nearly Rs. 80,000.00 per month.