MITHU BHOWMICK (BISWAS) Vs. SURAJIT BHOWMICK AND ANOTHER

JUDGEMENT

(1.) In Re: CAN 3609 of 2015 This is an application for payment of alimony pendente lite filed by the appellant/wife in the appeal preferred against the judgment and decree dated January 31, 2015 passed by the learned Additional District & Sessions Judge, Fast Track Court-II, Raiganj, Uttar Dinajpur in Matrimonial Suit No.26 of 2005.

(2.) In the said application the appellant/wife prayed for maintenance of Rs. 5,000/- per month for her minor daughter with effect from the filing of the appeal and Rs. 10,000/- as litigation costs. She also prayed for alimony pendente lite of Rs. 6,000/- per month with effect from the filing of the appeal for herself.

(3.) During the course of hearing, after exchange of affidavits, the learned Advocate appearing on behalf of the respondent no.1/husband specifically urged that his client's income had been sufficiently reduced as he was under suspension. He further urged that the appellant/wife has suppressed the fact that she was under gainful employment, as a teacher, of a Government Aided School.