R.BANUMATHI,J. - (1.) Leave granted.
(2.) Challenge in this appeal is to the order dated 15.09.2016 passed by the High Court at Calcutta in RVW No.85 of 2016 in C.O. No.4228 of 2012, reviewing an order dated 02.02.2015 passed earlier in an application filed under Section 25(2) of the Hindu Marriage Act, 1955, thereby enhancing the amount of maintenance from Rs. 16,000/- per month to Rs. 23,000/- per month.
(3.) Parties are entangled in several rounds of litigation. Background facts in a nutshell are as follows: The marriage of the appellant and the respondent was solemnized on 10.08.1995 as per Hindu rites and customs at the appellant's residence at Kalna. A male child was born on 04.10.1996 at Chandannagore who is now a major pursuing his college education. After the birth of child, it is alleged that the respondent continued in her parent's house. The appellant-husband requested the respondent to return to the matrimonial home at Kalna alongwith the child. It is alleged that instead of acceding to the request of the appellant-husband and returning back to the matrimonial home, the respondent-wife insisted that the appellant- husband shifts to her father's place at Chandannagore.;