Binata Pal vs Purnendu Pal
2022 Latest Caselaw 3597 Cal

                                                 FA 106 of 2022
Items- 3                                         CAN 1 of 2021
           27-06-2022
                                                 CAN 2 of 2022
  sg
             Ct. 8                       (Through Video Conference)

                                                   Binata Pal
                                                     Versus
                                                  Purnendu Pal



                              Mr. Prabir Adhya, Adv.
                              Mr. Avijit Mukherjee, Adv.
                                                            ... for the appellant
                              Mr. Ankit Agarwala, Adv.
                              Mr. Robin Basu, Adv.
                                                            ...for the respondent

In Re: CAN 2 of 2022

This is an application for enhancement of the maintenance

of the wife. The wife has been receiving the maintenance at the

rate of Rs.17,000/- per month since 2018. The present income of

the husband is more than Rs.1,00,000/-. Initially the husband was

not willing to disclose the present status of his income, however,

the RTI information furnished by the employee of the husband,

discloses that the present gross income of the husband is

Rs.1,39,436/-.

Commensurate with the status and life style of the husband

to which the wife is also entitled to, we feel that the maintenance

of the wife should be increased to Rs.34,000/-.

This order shall be effected from July, 2022. The

maintenance for the month of July, 2022 shall be paid on or before

7th July, 2022. The respondent shall continue to pay the

maintenance amount for the subsequent months by 7th of each

succeeding month till the disposal of the appeal.

In Re: FA 106 of 2022

Let Lower Court's Record be called for through special

messenger at the cost of the appellant. Such cost shall be put

within a week from date. Upon deposit of special messenger cost

and after the arrival of Lower Court's Record, office shall

examine the same and if found complete, shall put a note in the

file and thereafter shall serve the notice under Chapter IX Rule 12

of the Appellate Side Rules upon the Advocate-on-Record of the

appellant.

The appellant shall prepare eight copies of informal paper

books - printed, typewritten or cyclostyled, as the case may be

within a period of four weeks from the date of service of notice of

arrival of Lower Court's Records and shall include all the

documents which form part of the record and reflected in the

judgment impugned in the instant appeal.

All formalities including the filing of appellant's declaration

are dispensed with.

The department must ensure that the LCR is brought within

two weeks from the date of deposit of the special messenger cost.

Since the respondent is represented, service of notice of

appeal upon the respondent is waived by Mr. Robin Basu,

Advocate.

Let the appeal be listed under the heading "For Hearing"

after eight weeks fairly at the top.

Since no affidavit-in-opposition has been filed, all

allegations are deemed to have been denied and disputed.

The marital status of the parties as on date shall continue till

the disposal of the appeal.

In Re: CAN 1 of 2021

Since we have fixed the appeal for hearing after eight

weeks, CAN 1 of 2021 is accordingly, disposed of.

(Siddhartha Roy Chowdhury, J.) (Soumen Sen, J.)