SUBIR KUMAR DEY Vs. JOYA DEY @ JOYA MAHAJAN

JUDGEMENT

(1.) Heard Mr. G.N. Sahewalla, learned senior counsel, assisted by Md. Aslam, learned Counsel for the petitioner and Mr. S. Banik, learned Counsel for the respondent.

(2.) This petition has been filed by the petitioner under Article 227 of the Constitution of India against the order dated 28.4.2004 passed by the learned Addl. District Judge, Dibrugarh in T.S.(D) No. 2/01 renumbered as Title Suit (D) 57/03 wherein the petitioner was directed to pay maintenance pendentilite to the respondent as per order dated 23.5.2003 passed by the learned District Judge, Dibrugarh in the same case.

(3.) The impugned order dated 28.4.2004 may be noticed as under: