LUNATIC/INSANE SUSANTA ADHIKARY Vs. SMT. RUPALI GANGULY

JUDGEMENT

(1.) The opposite party is not represented despite service.

(2.) The earlier petition is for a direction for the expeditious disposal of a matrimonial suit. The later petition is to challenge an order dated July 28, 2016 by which a sum of Rs. 1000/- has been directed to be paid on account of alimony pendente lite under section 24 of the Hindu Marriage Act.

(3.) The petition is filed by the father of the petitioner in the name of the petitioner and claiming the petitioner to be of unsound mind.