Sriparna Sarkar vs The State Of West Bengal & Anr
2023 Latest Caselaw 372 Cal

13.01.2023 Court No.35 Item no.46 sanjay CRR 2304 of 2016

Sriparna Sarkar Vs.

The State of West Bengal & Anr.

Mr. Phiroze Edulji, Ms. Rajnandini Das .... for the petitioner.

The petitioner has come up challenging the non-

compliance by the opposite party no.2 of this Hon'ble Court's

order dated 03.02.2012 for payment of a sum of Rs.4,000/- per

month during pendency of her case under Section 125 Cr.P.C. in

the Trial Court.

By filing a supplementary affidavit the petitioner has

affirmed that a sum of Rs.72,000/- in terms of the said order of

this Court has already been remitted to her by the opposite party

no.2.

It is submitted on behalf of the petitioner that during

pendency of the revisional case, the case under Section 125

Cr.P.C which was pending before the Trial Court has been

disposed of. The judgment delivered therein has been assailed in

a separate revision case. So far as this case is concerned, the

petitioner has prayed for necessary direction to be given upon the

opposite party no.2 to pay the balance amount in terms of this

Court's earlier order dated 03.02.2012.

Order of this Court dated 17.9.12 reveals that the

present opposite party husband has undertaken to pay a sum of

Rs.4,000/ per month. He has also acted upon in terms of Court's

direction to that effect.

Accordingly, I find it not to be disputed that the opposite

party no.2 is to pay the petitioner at the rate of Rs.4,000/- per

month in terms of this Hon'ble Court's order dated 17.09.2012 till

the date when the petitioner's case under Section 125 Cr.P.C. was

finally adjudicated by the Trial Court.

Hence this revisional application is disposed of with a

direction upon the opposite party no.2 that over and above the

amount already paid i.e., Rs.72000/-, the rest amount of money

calculated at the rate of Rs.4,000/- per month starting from the

date of this Hon'ble Court's order dated 17.09.2012 till the date of

actual disposal of the petitioner's case under Section 125 Cr.P.C.

by the Trial Court, i.e. 19.08.2016 be immediately paid within a

period of 30 days from the date of this order.

Urgent photostat certified copies of this order, if applied

for, be supplied to the parties upon compliance of all necessary

formalities.

(Rai Chattopadhyay, J.)