RADHA MAJUMDER Vs. ARUN KUMAR MAJUMDER

JUDGEMENT

(1.) The appeal is by the wife against judgment and decree dated 3rd February, 2012 in Mat. Suit no. 26/2002.

(2.) Mr. Roy, learned advocate appears for appellant and submits, his client was involved in financial circumstances that prevented her from fully contesting the suit and thereafter promptly preferring the appeal from impugned judgment and decree, gone against her in dissolving the marriage. Since the decree says it was on contest, his client preferred the appeal. Reported delay was 986 days, condoned by coordinate Bench on order dated 21st June, 2018. He submits, his client had stated in the application for condonation of delay that she had approached High Court Legal Services Committee and he had been appointed. Steps were thereafter taken for filing the appeal.

(3.) Referring to impugned judgment he submits, the allegation of cruelty was erroneously held to have been proved. Persons named were not produced as witnesses.