ANJANA GUPTA NEE SENGUPTA Vs. TAPAN CHANDRA GUPTA

JUDGEMENT

(1.) The appellant is represented.

(2.) The respondent goes unrepresented. On the previous occasion it was submitted by learned counsel for the respondent that he was unable to get in touch with his client. It can be inferred from the conduct of the respondent that he is not interested in contesting the appeal. The appeal is taken up for ex-parte hearing and order.

(3.) The subject matter of the appeal, or for that matter, the suit, pertains to the suffering and frustration of a man who being a widower in his late 50's, made an attempt to gather himself after demise of his wife and recover from the bereavement with the help of the appellant whom he subsequently married, for the well being and upbringing of his children. Unfortunately he miserably failed in his efforts.