Smt. Anjana Gupta Nee Sengupta vs Sri Tapan Chandra Gupta
2021 Latest Caselaw 2741 Cal

08.04.2021
   1
 ns Ct.04
                                     F.A. 186 of 2010

                          Smt. Anjana Gupta nee Sengupta
                                          Vs.
                               Sri Tapan Chandra Gupta.

              Ms. Mitali Bhattacharya                          .... for appellant.

              Mr. Abir Lal Chakraborty                        .... For respondent.

This disposed of appeal and connected applications have been listed under heading "To Be Mentioned" at instance of appellant / wife. Ms. Bhattacharya, learned advocate appears on her behalf and submits, CAN 12692 of 2013 disposed of in view of judgment in the appeal is application for permanent alimony and maintenance, not considered. She relies on section 25 of Hindu Marriage Act, 1955 to submit, this question can be raised by either party at any time.

We have clear recollection of only the contention in appeal regarding challenge to impugned judgment and decree having been urged. Since the applications were made in the appeal, they stood disposed of in view of judgment in appeal. We have seen the provision in section 25. We make it clear that appellant / wife is at liberty to apply for permanent alimony and maintenance in accordance with law.

(Arindam Sinha, J.)

(Suvra Ghosh, J.)