SOUGATA MUKHERJEE Vs. PAROMITA MUKHERJEE

JUDGEMENT

(1.) The present challenge is at the instance of the plaintiff-husband in a divorce suit against an order, whereby the petitioner was directed to pay alimony at the rate of Rs. 18,000/- (Rupees eighteen thousand) only per month and litigation costs of Rs. 10,000/- (Rupees ten thousand) only to the opposite party-wife.

(2.) Learned counsel for the petitioner argues that the trial court resorted purely to conjecture to factor in the alleged income of the petitioner-husband from private tuition.

(3.) It is evident from the impugned order, he submits, that there is absolutely no basis of such conjecture and as such, the assessment of income of the husband in the impugned order suffers from infirmity on that score.