MIR.DARA SHEKO,J. - (1.) Heard Mr. Aniruddha Chatterjee being assisted by Mr. Kushal Chatterjee and Mr. Surendra Kumar Sharma, learned counsel representing the petitioner-appellant on the application being CAN 3280 of 2017 filed by the petitioner-wife praying for maintenance pendente lite during pendency of this appeal at the rate of Rs. 1,50,000/- per month and litigation cost to the extent of Rs. 6,00,000/- in a lump.
(2.) Heard also Mr. Probal Mukherjee, learned senior counsel representing the respondent-husband being assisted by Mr. Anirban Ray, Ms. Rituparna De, Ms. A. Singh, Ms. Micky Chowdhary and Mr. Debabrata Das, learned counsel who opposed the application by filing affidavit in opposition.
(3.) Mr. Chatterjee, learned counsel for the petitioner submitted before us that in the suit for divorce filed before the learned trial Court at the instance of the husband-respondent, the application under Section 24 of the Hindu Marriage Act was allowed in part by directing the respondent-husband to pay maintenance pendente lite at the rate of Rs. 35,000/- per month taking note of the then income of the husband, he being the D.G.P., West Bengal while the petitioner-wife also had been earning Rs. 45,000/- per month, being a principal of an educational institution. Mr. Chatterjee also apprised us that the learned trial Court awarded Rs. 30,000/- as a lump sum amount in favour of the petitioner-wife towards litigation cost in the suit.;