SANTOSH KUMAR BANERJEE Vs. TANUSHREE MUKHERJEE BANERJEE

JUDGEMENT

(1.) This revisional petition has been filed against the order dated 20th September, 1995 passed by Sri. B. Bhattacharyya, learned Judicial Magistrate, 4th Court, Burdwan, in Misc. Case No. 450 of 1985.

(2.) In brief, the facts of the case are that the Opposite Party No. 1 Sm. Tanushree Mukherjee is the lawfully married wife of me petitioner. The Opposite Party No. 1 filed an application for grant of maintenance. On 15.6.1985 the Opposite Party No. 1 filed an interlocutory application for grant of interim maintenance but the application was rejected by the learned Magistrate on 11.1.1986 on the ground that it was misconceived.

(3.) On 2.8.1986 she filed another application for grant of interim maintenance but the same was not considered. Hence another application was filed on 22nd June,1992.