PRAVIK GUHA THAKURTA Vs. SHARMISTHA GUHA THAKURTA

JUDGEMENT

(1.) The present revisional application arises from an Act VIII case.

(2.) The petitioner-father made an application in the said proceeding for getting the minor daughter of the parties admitted to a better school than where she is studying now. The trial Judge refused such prayer on the allegation of the mother that the petitioner has not been paying any money for the upkeep and maintenance of the child and the mother.

(3.) Learned counsel for the petitioner-father argues that the petitioner was and is agreeable all along to bear the entire expenses of the child, including her education and other expenses. Moreover, since the child is sought to be admitted to schools much better than the present one, there could not be any objection from any corner to such prayer.