ARIJIT BANERJEE,J. - (1.) This is an application for review of an order dated 2 February, 2015 passed in C.O. 4228 of 2012 (Rita Dey Chowdhury -vs. -Kalyan Dey Chowdhury).
(2.) While disposing of Matrimonial Suit No. 533 of 2003, the Learned Trial Judge had passed an order of alimony in favour of the petitioner to the tune of Rs. 4,500/ - per month. From time to time, such amount was increased to Rs. 8,000/ -. Thereafter, the petitioner applied under Sec. 25(2) of the Hindu Marriage Act, 1955 praying for further enhancement of alimony amount. Initially, the petitioner had prayed for increase of the amount to Rs. 16,000/ - but subsequently by way of amendment she prayed for Rs. 23,000/ - per month towards her alimony and cost of maintenance of the only son born out of the wedlock between the petitioner and the respondent. The Learned Trial Court enhanced the alimony to Rs. 12,000/ - per month. Being aggrieved, the petitioner approached this court by way of an application under Art. 227 of the Constitution being C.O. 4228 of 2012.
(3.) The said revisional application was disposed of by this court by the order dated 2 February, 2015 which is under review in the present application. It was recorded in the said order that the respondent was willing to pay Rs. 15,000/ - per month. In the premises, this court was of the view that it would not cause undue hardship to the respondent if he was directed to pay Rs. 16,000/ - per month to the petitioner and accordingly such an order was made.;