MANOJIT MANDAL,J. - (1.) This application is directed against the Order No. 13 dated February 08, 2019 passed by the learned District Judge, Hooghly in Misc. Case No. 70 of 2017 whereby the learned District Judge allowed the application under Section 24 of the Hindu Marriage Act, 1955.
(2.) The husband/petitioner filed the Matrimonial Suit No. 273 of 2016 praying for decree of divorce by dissolution of marriage against the wife/opposite party. In that suit the wife/opposite party appeared and filed an application under Section 24 of the Hindu Marriage Act, 1955 which was allowed by the order impugned granting alimony pendente lite at the rate of Rs. 7,000/-(Rupees Seven Thousand) per month to the wife/opposite party and Rs. 6,500/-(Rupees Six Thousand Five Hundred) each for two daughters from the date of filing of Misc. Case i.e. 18.05.2017 and a sum of Rs.10,000/-(Rupees Ten Thousand) towards litigation costs. Being aggrieved, the husband/petitioner has preferred this application.
(3.) Now, the question is whether the impugned order should be sustained?;