RAJESH BURMANN Vs. MITUL CHATTERJEE

JUDGEMENT

(1.) Leave granted.

(2.) The present appeal is directed against the judgment and order dated January 06, 2006 in Order No. 22 of 2002 in Matrimonial Suit No. 4 of 2005, passed by the Court of Additional District Judge, 7th Court, South, 24 Parganas, Alipore and modified by the High Court of Calcutta on February 13, 2007 in CO. No. 2975 of 2006.

(3.) Shortly stated the facts of the case are that the appellant Rajesh Burman is the husband of respondent Mitul Chatterjee (Burman). The marriage between the parties was solemnized on January 26, 2000 at Calcutta. The wife permanently joined matrimonial home by coming to Bombay on February 25, 2001 where her husband was serving.