PRANJAL BANERJEE Vs. SOUMI BANERJEE

JUDGEMENT

(1.) The petitioner-husband has challenged an order, whereby alimony was granted to the tune of Rs. 15,000/- (Rupees fifteen thousand) only per month to the wife and Rs. 7,500/- (Rupees seven thousand five hundred) only per month as maintenance for the minor daughter, who is aged about three years. By the impugned order, litigation cost of Rs. 20,000/- (Rupees twenty thousand) only was also granted.

(2.) It is submitted by learned counsel for the petitioner, since the husband resigned from his job in Price Waterhouse Coopers, the husband no longer has any income and as such is not liable to pay any alimony to the wife.

(3.) It is further contended that the opposite party-wife herself is an advocate and as such, has sufficient income to maintain herself and the child.