SRI PARESH DAS SON OF LATE DANI RAM DAS VILLAGE HALDIBARI MOUZA TIHU, Vs. ARCHANA DEKA D/O SRI ANIRUDHA DEKA VILLAGE HELENA MOUZA SARICHA DISTRICT

JUDGEMENT

(1.) Heard Mr. P. Upadhyay, learned counsel representing the appellant (husband). None appears for the respondent i.e. the wife.

(2.) The issue for determination lies in a narrow compass. The marriage between Paresh Das (the appellant) and Smt. Archana Deka was dissolved by a decree of divorce by judgment dated 15.02.2008 in Divorce Title Suit No. 5 of 2005 by the Court of the District Judge, Barpeta. By the said judgment and having regard to the income of the appellant, an order was passed to the effect that the appellant should pay an alimony of Rs. 1500/- per month in favour of the wife in addition to the amount earlier awarded in a maintenance case instituted by the respondent herein. Similarly, in respect of the son, an additional amount at Rs. 1250/- per month was directed to be paid in addition to the maintenance earlier granted. In total, the appellant was directed to make payment of Rs. 2,000/- in favour of the respondent and an amount of Rs. 1500/- in favour of the son.

(3.) It is stated by Mr. P. Upadhyay that the total alimony standing at Rs. 3500/- was subsequently enhanced by order of the concerned Court to Rs. 4250/- per month. The only point canvassed by Mr. P. Upadhyay is that the appellant herein be allowed to deposit the said amount before one particular forum so as to facilitate the payment by the appellant and/or receipt of the same by the respondent.