Mir Dara Sheko, J. - (1.) C.O. 2913 of 2016 filed by the wife Shrestha Dhar Majumder, respondent and C.O. 2486 of 2016 filed by the husband Soumya Majumder, as plaintiff of the Matrimonial Suit No.107 of 2014 have assailed the same Order No. 34 dated 30th May, 2016 passed by learned Additional District Judge, 3rd Court, Barasat, North 24 Parganas disposing of the application dated 8th February, 2016 submitted by the wife for enhancing the amount of maintenance pendente lite revisiting earlier order dated 24th April, 2015 under Section 24 of the Hindu Marriage Act.
(2.) Since both the revisional applications have been directed respectively by the parties referred to above, upon consent, both the applications are taken up for hearing and disposal by recording one and single order which shall find place in the record of C.O. 2913 of 2016.
(3.) The matrimonial suit for divorce is filed by the husband. The impugned application had proposed enhancement in the amount of maintenance pendente lite after about six months of grant of maintenance pendente lite amount on 24.02.2015 payable by the husband @ Rs. 9,000/- for the wife. Admittedly they have no issue. Litigation cost of Rs. 5,000/- also was provided along with direction for making payment of arrears @ Rs. 1,000/- per month. The impugned application, of course, was pressed by the wife for enhancement taking opportunity of the liberty granted by this Court in CRAN 831 of 2016 in connection with CRR 3775 of 2015. The relevant portion of order of this Court in CRAN 831 of 2016 is set out:- "It is submitted by learned counsel for the wife that application for enhancement has already been filed. Therefore, the learned Trial Court is directed to dispose of the application if filed, for enhancement of the alimony pendente lite as expeditiously as possible in view of the observation made herein above.";