SUJIT ADHIKARI @ SUJIT ADHIKARY Vs. TULIKA ADHIKARI

JUDGEMENT

(1.) This revisional application is directed against an Order No. 40 dated 9th August, 2016 passed by the Learned Additional District Judge, 7th Court, Barasat, North 24 Pgs. in MAT 20/2014 by which an application under section 24 of the Hindu Marriage Act is disposed of.

(2.) Admittedly, the husband/opposite party filed Matrimonial Suit No. 20 of 2014 against the Petitioner seeking the desolation of marriage by decree of divorce. It is alleged in the said plaint that the marriage was solemnized as per the Hindu rights and rituals on 26.06.2008 and thereafter the parties started living together as husband and wife at the matrimonial house. It is not in dispute that the son is born of the said wedlock and is currently in custody of the wife/opposite party. It is alleged in the plaint that the wife/opposite party started accusing the Petitioner on flimsy grounds and perpetrated cruelty on him for which it is impossible for the Petitioner to live together under one roof.

(3.) In the said suit, an application for maintenance is taken out by the wife alleging that the Petitioner being employed in State Bank of Bikaner and Jaipur earns Rs. 73,000/- per month as salary and further sum of Rs. 50,000/- per month from other business.