Biswajit Basu, J. - (1.) The revisional application under Article 227 of the Constitution of India is directed against Order No. 17 dated March 18, 2016 passed by the learned Additional District Judge, 11th Court, Alipore, District 24 Parganas (South) in Miscellaneous Case No. 27 of 2015 arising out of Matrimonial Suit No. 31 of 2015.
(2.) The husband/opposite party filed the connected matrimonial suit seeking dissolution of his marriage with the wife/petitioner by a decree of divorce, inter alia, on the grounds of cruelty.
(3.) The wife in the said suit filed an application under Section 36 of the Special Marriage Act, 1954 praying alimony pendente lite at the rate of Rs. 50,000/- per month. The said application of the wife/petitioner was registered before the learned trial Judge as Misc. Case No. 27 of 2015. The learned trial Judge by the order impugned has disposed of the said Misc. Case thereby refused to grant any alimony pendente lite to the wife/petitioner on the ground that she has sufficient independent income to support herself. However, the learned trial Judge by the said order has awarded a sum of Rs. 30,000/- to the wife petitioner on account of litigation expenses.;