BIPASHA BHOWAL Vs. BIPLAB BHOWAL

JUDGEMENT

(1.) Admittedly the parties are married couple. Matrimonial dispute arose between them. Husband filed a suit for divorce against the wife. Wife filed an application under Section 9 of the Hindu Marriage Act praying for restitution of conjugal right. Both the suits are being tried analogously.

(2.) Admittedly the parties have two children; one daughter and a son. The daughter is major. The minor son is a school going child.

(3.) It is also an admitted fact that the parties are living separately. The wife is staying in the matrimonial home at 65, South-end Park, Kolkata-29. Minor son is staying with her. Though the major daughter stays in the said premises but she is staying separately in a separate mess.