SMT. KRISHNA BANERJEE Vs. BHANU BIKASH BANDYOPADHYAY

JUDGEMENT

(1.) This appeal is directed against the judgment passed by the learned Additional District Judge, 14th Court, Alipore, 24 -Parganas(S) on 1 -8 -1989 in Matrimonial Suit No. 32 of 1987 by which the learned Court below dissolved the marriage between the parties of the suit under the Hindu Marriage Act, by a decree of divorce. The said suit was filed by the husband/respondent on 7th of October, 1985 on the allegations of cruelty under Sec. 13(1)(ia) of the Hindu Marriage Act, 1955.

(2.) Briefly stated the case of the plaintiff/ respondent is as follows : - -

(3.) The wife/appellant contested the suit on a written statement denying all the material allegations raised in the plaint. The wife/appellant on the other hand alleged in the written statement that when the respondent/husband came to know about the pregnancy of the wife, he expressed that he did not like any child and therefore the appellant/wife should abort the child. But the appellant/wife did not agree to the proposal of the abortion and thereafter the husband/respondent started abusing and ill -treating the wife/appellant in various ways.