SUPRATIM CHOUDHURY Vs. MONIDIPA DEB

JUDGEMENT

(1.) The instant appeal under Sec. 19 of the Family Court's Act, 1955 is directed against the judgment and order dtd. 7/12/2022 passed by the learned Principal Judge, Family Court, Silchar in F.C. (Civil) Misc. Case No.27/2017 arising out of F.C. (Civil) Case No.183/2017.

(2.) The matter comes up for orders on I.A.(Civil) No.725/2023 preferred by the appellant seeking stay of the operation of the order dtd. 7/12/2022 passed by the Court of learned Principal Judge, Family Court, Cachar at Silchar in F.C. (Civil) Misc. Case No.27/2017 arising out of F.C. (Civil) Case No.183/2017 whereby the learned Family Court awarded a sum of Rs.1,500.00 (Rupees one thousand five hundred) per month as maintenance pendente-lite from the date of the filing of the application i.e.18/8/2017 till disposal of the main suit and a sum of Rs.10,000.00 (Rupees ten thousand) only as cost of proceedings to the respondent-wife of the appellant.

(3.) With the consent of the learned counsel for the parties, arguments on the main appeal, Mat. App. No.9/2023 have been heard.