SMT. LALI MONDAL Vs. SRI SWAPAN KUMAR MONDAL

JUDGEMENT

(1.) Doubting the correctness of the Order dated 2nd July, 2012, passed by the learned Judge, Family Court No. 1, Calcutta in connection with M.A.T. Suit No. 19 of 2007, the petitioner wife has come before this Court for setting aside the said order on the ground that the learned Court below wrongly considered the jurisdiction matter without any specific and separate application from the opposite party husband and that the impugned order was passed at the time of hearing pendente lite alimony application.

(2.) Learned Judge, Family Court held in his impugned order that since the petitioner has been staying at 3, Manmatha Bhattacharya Street, Kolkata -700004 as a paying guest, so she does not have any legal status for filing the matrimonial suit. According to the petitioner, the impugned order should be set aside.

(3.) At the time of hearing learned Counsel appearing on behalf of the opposite party contended that the impugned order is a very well-reasoned order and it does not warrant any interference.