AMAR KANTA SEN Vs. SOVANA SEN

JUDGEMENT

(1.) On or about the 17th August 1959 this application was made by Sovana Sen inter alia for an order that the permanent maintenance at A sum of Rs. 350/- or any sum which this Hon'ble Court may think proper be directed to be paid to her by the respondent Mr. Amar Kanta Sen.

(2.) This application arises out of a judgment delivered by me on 10-7-1959 whereby the marriage between her and Amar Kanta Sen was dissolved. She stated in her petition that she came of a very respectable family and was married to a respectable person and was throughout accustomed to a decent way of living. She cannot marry nor does she intend to marry in her life over again and wants to lead a very chaste and decent life dedicating herself to the welfare of her son and to her musical pursuit and painting for which she has special aptitude. She further stated that she was not in good health and was unable to support herself and that she was now practically without means and had no friends or relations who would support her. She further stated that her monthly expenses came to about Rs. 315/- per month for which she has given particulars. She also further stated that she had incurred heavy debts to the extent of Rs. 4000/- to maintain herself in her lonely and destitute condition.

(3.) The husband was drawing a salary of Rs. 1700/- per month.