C & Cr vs Sri Santanu Das
2022 Latest Caselaw 4133 Cal

11.07.2022
Item No.5
Ct. No.8
CHC


                                F.A.T.61 of 2022
                              IA NO: CAN/1/2022
                                  CAN/2/2022

                                Smt. Ranita Das
                                           C & CR




                                      Vs.
                                Sri Santanu Das


               Mr. Subhrendu Halder,
               Ms. Shreya Nandi
                                ...for the appellant

               Ms. Sudipa Ray,
               Ms. Kakali Samajpaty,
               Ms. Debarati Bairagi
                                 ...for the respondent

The appellant is personally present in Court.

The respondent/husband, however, is unable to

attend the Court due to the illness of his father. The

respondent presently resides at Delhi. The wife has

clearly expressed that she is not willing to reside with

the husband.

Learned advocate for the husband has also

submitted that the matter may be mutually settled by

quantifying the permanent maintenance for the child

who has presently 18 years old. She is studying in

Akash.

Mr. Subhrendu Halder, learned advocate appearing

for the appellant submits that expenses are involved

in towards educational expenses and appropriate

reference are required for the maintenance of the

daughter.

Mr. Halder submits that pursuant to earlier order

out of Rs.5,38,000/- (Rupees Five Lakh Thirty Eight

Thousand) Rs.2,38,000/- (Rupees Two Lakh Thirty

Eight Thousand) has been paid on 7th July, 2022.

Learned advocate for the respondent/husband has

prayed for payment of balance amount in two

installments.

Time to pay the balance amount along with current

maintenance amount shall be cleared by 8 th of

August, 2022.

The matter stands adjourned till that date.

Both the parties are directed to file an affidavit of

disclosure of assets and liabilities in the form as

mentioned in Enclosure-I of the judgment of the

Hon'ble Supreme Court in Rajnesh vs. Neha

reported at (2021) 2 SCC 324 within three weeks

from date upon prior service to each other.

The appeal and the applications shall be listed on

8th August, 2022

(Soumen Sen, J.)

(Siddhartha Roy Chowdhury, J.)