BISWAJIT SURAJ MALAKAR Vs. SMRITI LEKHA KAKATI

JUDGEMENT

(1.) Heard Dr. B. Ahmed, learned counsel for the petitioner as well as Ms. R.S. Choudhury, learned counsel for the respondent.

(2.) By this application under section 114 read with Order XLVII Rule 1 CPC, the petitioner has prayed for review of the order dated 24.09.2018 passed by this Court in Cont. Cas. (C) No.426/2018.

(3.) By the order dated 24.09.2018, this Court had referred to the case projected by the respondent herein and having noticed that the respondent, who is the estranged wife of the petitioner, although armed with the order passed by the learned Principal Judge No.2, Family Court, Kamrup (M), Guwahati for having granted litigation cost of Rs.5,000/- and pendente lite monthly maintenance at Rs.2000/- in the application filed under section 24 of the Hindu Marriage Act, was not getting the said litigation cost and monthly maintenance.