NEETU Vs. BRAJESH SEN

JUDGEMENT

(1.) HEARD .

(2.) THE appellant has filed this appeal against the judgment dt.26.6.2009 passed in Civil Suit No. 41A/2008.

(3.) THE respondent -husband filed a suit for divorce under Section 13(1)(a) and 13(1)(b) of Hindu Marriage Act 1955 (hereinafter referred to as "Act of 1955"). The trial court decreed the suit.