SRI GURUBAR BISWAS Vs. SMT. KRISHNA BISWAS

JUDGEMENT

(1.) Both these revisional applications are taken up for hearing at a time being interlinked with each other.

(2.) In the revisional application bearing No. 2614 of 2015 the wife petitioner has challenged the quantum of the pendente lite alimony passed by the Learned Additional District Judge, 8th Court, at Alipore mainly on the ground that the learned Trial Judge failed to consider the provision of Section 24 of the Hindu Marriage Act, 1955 in its proper perspectives. The wife petitioner also submitted that the income of the opposite party husband has not been properly appreciated and as a result only a paltry sum has been awarded.

(3.) In C.O. No. 2948 of 2015 the petitioner husband has also challenged the same order dated 15th June, 2015, contending inter alia that the learned Court below failed to appreciate the position of law so far as the arrear is concerned. He categorically submitted that since November 2004, the petitioner husband voluntarily started paying Rs.3,000/ - per month as maintenance to the respondent wife, who had regularly accepted the same. Divorce suit was filed in 2004. Therefore, he wanted to show his bona fide to pay maintenance to his wife.