PRASENJIT MANDAL,J. - (1.)Heard the learned advocate for the petitioner.
(2.)This application is at the instance of the husband/petitioner and is directed against the order no.23 dated September 7, 2011 passed by the learned Additional District Judge, 7th Court at Alipore in Misc. Case No. 31 of 2011 arising out of the Matrimonial Suit no. 99 of 2010. By the impugned order, the learned trial Judge has granted an alimony to the tune of Rs. 3,000/- only in total for the wife and her minor daughter inclusive of the amount of Rs. 500/- only now being paid as per order of the Judicial Magistrate at Alipore in a proceeding under Section 125 of the Criminal Procedure Code. The learned trial Judge has also granted a litigation cost of Rs. 5000/- only to be paid by 15.09.2011. Being aggrieved by such order, this application has been preferred.
(3.)Upon hearing the learned advocate for the petitioner and on going through the materials on record, I find a nominal amount of alimony to the tune of Rs. 3,000/- only per month has been granted for the wife and for minor daughter. This is the minimum amount required for the survival of the two now-a-days.