RAJESH BURMAN Vs. MITUL CHATTERJEE

JUDGEMENT

(1.) An altercation on the edge of the staircase leading to the fall of the wife proved to be fatal for Rajesh Burman in this matrimonial appeal. Two qualified persons have been fighting an acrimonious battle which has resulted in a decree for divorce in favour of the wife in the Matrimonial Suit filed by way of an application under section 27(1)(d) of the Special Marriage Art, 1954.

(2.) The proceeding was initiated by Smt. Mitul Chatterjee (Burman) praying for divorce against the appellant, husband Sri Rajesh Burman.

(3.) On 26th January, 2000, their marriage was registered under section 13 of the Special Marriage Act, 1954 through negotiation. After solemnization of the marriage and within a short span of time acrimony arose between the parties. The wife would contend that the petitioner was subjected to outrageous behaviour, slandering and insult, abuse, frayed temper, rough and tough behaviour, the husband would contend that all such allegations are baseless and frivolous.