BARNALI SEN NEE DASGUPTA Vs. DEBASISH SEN

JUDGEMENT

(1.) The respondent husband filed an application before the learned District Judge, Alipore, South 24 Parganas, under section 13(1)(1a) of the Hindu Marriage Act, 1955, for dissolution of his marriage with the appellant herein and the same was numbered as Matrimonial Suit No. 1022 of 1996. The suit was subsequently renumbered as Matrimonial Suit No. 55 of 1996 and was heard by the learned Additional District Judge, 7th Court, Alipore, who by his judgment and decree dated 21st June, 2000, allowed the suit on contest and passed a decree of divorce dissolving the marriage between the parties.

(2.) The present appeal has been filed by the defendant wife against the said judgment and decree of the trial Court.

(3.) The case as made out in the plaint is that the respondent was married to the appellant according to Hindu rites on 11th February, 1985. After the marriage, the parties initially resided at 2B Bhim Ghosh Lane, Calcutta - 700 006, and, thereafter, shifted to a rented house at 6/2D, Umakanta Sen Lane, P.S. Chitpore, Calcutta-700 040. A girl child, Debapriya, was born to the couple on 5th July, 1988.