29 18.7.2017 C.O. 904 of 2017 Sri Pradipta Parayan Datta -Vs- Smt. Suprava Datta Mr. Jiban Ratan Chatterjee, Ms. Pallabi Chatterjee for the petitioner Mr. Probal Mukherjee, Mr. Suhrid Sur ..for the opposite party The petitioner questions the award of a combined sum of Rs.30,000/- on account of monthly alimony pendente lite and maintenance for the two children. The petitioner claims that since the petitioners monthly income is to the tune of Rs.83,000/- and his net income much less, the trial court could not have directed such an exorbitant amount to be paid to the wife and children.
The wife says that the amount of Rs.30,000/- per month to the wife and the two children would not meet their monthly expenses, particularly in the light of the expenses incurred on account of education. The wife, however, submits that the petitioner is entitled to be reimbursed the medical and educational expenses of the children and the wife is agreeable to hand over the bills and prescriptions pertaining to medical expenses and the proof of payment of the education costs on a monthly basis to the husband so that the husband may obtain the reimbursement and lighten the burden, so to say, of paying Rs.30,000/- per month on a combined basis.
2Accordingly, C.O.904 of 2017 is disposed of by not interfering with the order impugned dated February 06, 2017 but by directing the opposite party to make available the prescriptions and bills and documents evidencing expenses incurred for the health and education of the two minor children by the 15th of the following month to the petitioner herein so that the petitioner may claim reimbursement therefor from the petitioners employer.
In the event there is default for over a month in such regard on the part of the wife, it will be open to the petitioner to suspend payment of the monthly alimony and maintenance upon obtaining leave of the trial court.
There will be no order as to costs.
(Sanjib Banerjee, J.)
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