SMT. DIPTI AGGARWAL Vs. SRI ASHISH CHANDRA

JUDGEMENT

(1.) Heard Mr. Roy being assisted by Mr. Das representing the petitioner-wife. Heard also Ms. Sanyal being assisted by Mr. Saha and Mr. Chakraborty representing the opposite party-husband.

(2.) The revisional application under Art. 227 of the Constitution of India has been directed against Order No.14 dated Dec. 17, 2015 passed by learned Additional District Judge, 5th Court, Barasat, North 24-Parganas in Misc. (Matri) 13(R) MCIII of 2015 arising out of Mat. Suit No.32 of 2015 filed by the husband seeking divorce on the grounds as made therein.

(3.) The undisputed facts reveal as follows. The petitioner is a lady came from a high family and is well qualified. She also prior to her marriage was in the employment, but she had left it. Her husband is equally highly educated having employment as pilot of Air India Airlines. Out of the wedlock they have one male child who has been residing with his father. The husband filed a suit for dissolving his marital tie with the petitioner by a decree of divorce. Learned trial court allowed litigation costs Rs.10,000.00 against claim of Rs.50,000.00 and monthly maintenance pendente lite at the rate of Rs.10,000.00 against claim of Rs.70,000.00 to the petitioner.