Bikash Mondal vs Unknown
2022 Latest Caselaw 7538 Cal

14.11.2022

Srimanta

CRR/3541/2022

In the matter of : Bikash Mondal ...petitioner.

Mr. Tapash Kumar Bhattacharya, Adv., Mr. Aviroop Bhattacharya, Adv.

...for the petitioner.

Only issue involved in the instant revision is as to whether the Learned Magistrate is justified in passing the impugned order of maintenance even after his specific finding while disposing of point no. 3 in the impugned judgment that 'the wife/petitioner is willing to resume their conjugal life, but it is her daughter, who is not intending to reside with her father'.

The instant revision be admitted. Petitioner is directed to serve notice upon the opposite party under registered speed post with acknowledgement due and file affidavit-of-service within three weeks from the date of this order.

In the meantime, the petitioner is directed to go on paying the current maintenance allowance as directed by the Court below.

Liberty to mention.

( Bibek Chaudhuri, J. )