PRASENJIT MANDAL, J. - (1.) CHALLENGE is to the Order dated December 17, 2012 passed by the learned Additional District Jude, Special Court, Asansol in Misc. Case No.12 of 2010 arising out of the Matrimonial Suit No.66 of 2010 thereby disposing of an application under Section 24 of the Hindu Marriage Act.
(2.) THE husband/petitioner herein instituted the aforesaid suit for dissolution of marriage under Sections 13(1)(ia) and 13(1)(ib) of the Hindu Marriage Act, 1955 before the learned District Judge, Alipore and in that suit, the wife is contesting. She filed an application under Section 24 of the Hindu Marriage Act which was disposed of by the impugned order directing the husband to pay alimony pendente lite at the rate of Rs.6,000/- per month from the date of filing of the case and a sum of Rs.20,000/- as litigation costs. Being aggrieved, the husband has preferred this application. Now, the question is whether the impugned order should be sustained.
(3.) HAVING heard the learned Counsel for the parties and on going through the materials on record, I find that the parties have adduced evidence in support of their respective contentions in respect of the application under Section 24 of the Hindu Marriage Act. According to the materials on record, the marriage between the parties according to Hindu rights and customs is an admitted fact.;