PRASENJIT MANDAL, J. - (1.) THESE two applications are directed against the Order no.9 dated June 18, 2013 passed by the learned Additional District Judge, 2nd Court, Barrackpore in Matrimonial Suit No.1314 of 2012 thereby allowing in part an application under Section 24 of the Hindu Marriage Act, 1955.
(2.) THE husband/petitioner herein of the C.O. No.2676 of 2013 instituted the aforesaid suit for dissolution of marriage under Section 13 (1)(ia) of the Hindu Marriage Act, 1955. The wife/opposite party herein of the C.O. No.2676 of 2013 is contesting the said matrimonial suit by filing a written statement claiming a counter-claim for restitution of the conjugal rights in the aforesaid suit. She filed an application under Section 24 of the Hindu Marriage Act, 1955 praying for alimony at the rate of Rs.35,000/- per month and the litigation costs of Rs.4,000/- per month. Upon due consideration of the materials on record, the learned Trial Judge granted the alimony pendente lite at the rate of Rs.20,000/- per month in favour of the wife from the date of the order. But, the prayer for litigation costs has been rejected. Being aggrieved by such order, the wife has preferred the Civil Revision No.2754 of 2013 for enhancement of the alimony and grant of litigation costs.
(3.) ON the other hand, the husband has filed the C.O. No.2676 of 2013 for granting a lesser amount of alimony pendente lite. Since both the applications have been preferred against the same and one order, they are disposed of by this common judgment and order.;